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 200] [Entire Act] State of Andhra Pradesh - Subsection Section 200(9) in Criminal Rules of Practice and Circular Orders, 1990 (9)Foolscap paper to he used: - The calendar, translations, copies, notes of evidence etc., shall wherever possible, be written on foolscap paper of sufficient substance.
