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(b) in Andhra Pradesh Arbitration Rules, 2000 (b)Any other application of procedural or interim nature pending main proceedings shall be numbered as CMP in the High Court and I.A. in any other Court.
