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] [Entire Act] State of Andhra Pradesh - Section Section 41 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005 41. The proceedings before the Court shall be heard and disposed of as expeditiously as possible, preferably within 3 months after failure of reconciliation attempt.
