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] [Entire Act] State of Andhra Pradesh - Section Section 163 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 163. Passing of accounts by Court: - On the adjourned hearing the Court shall consider the objections and surcharges made and determine the amount due.
