Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Andhra Pradesh - Subsection

Section 256(3) in Criminal Rules of Practice and Circular Orders, 1990

(3)Orders passed on, and instructions issued in, the inspection reports should be strictly carried out and followed by the Subordinate Courts concerned. They shall submit compliance report within such time as may be allowed in the inspecting report.Submission of Judgments and Calendars