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 327] [Entire Act] State of Andhra Pradesh - Subsection Section 327(b) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (b)Any party to the suit may make, 'without prejudice', an offer, to the party at any stage of the proceedings, with notice to the mediator.
