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 169] [Entire Act] State of Andhra Pradesh - Subsection Section 169(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (2)When a suit is remanded, a statement of the costs incurred in the Appellate Court shall be appended to its order.
