Section 183 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
183. Order for discharge of debts and liabilities:
- When the accounts of the firm have been duly taken and approved by the Court, it shall pass an order providing for the discharge of the debts and liabilities of the firm, and for the retention in Court of a sum sufficient for payment of any costs, charges, and expenses of the suit, properly payable out of assets, and adjourn the suit to a fixed day.
