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 199] [Entire Act] State of Andhra Pradesh - Subsection Section 199(iv) in Criminal Rules of Practice and Circular Orders, 1990 (iv)Criminal Revision Cases or Appeals in which notice for enhancement of sentence has been issued and the accused are in jail on short sentence ;
