Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Andhra Pradesh - Subsection Section 8(a) in Andhra Pradesh Arbitration Rules, 2000 (a)An application under Section 9 of the Act, if filed in a pending petition in the court, shall be registered as an Interlocutory Application (I.A).
