Section 178 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
178. Interim decree where partnership and books admitted:
- If at the first hearing of the suit, the partnership and the terms thereof, and the correctness of the books of account, are admitted, and it is only necessary to take an account the Court may at once pass an interim decree specifying the account to be taken, and the manner of taking the same.
