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 265] [Entire Act] State of Andhra Pradesh - Subsection Section 265(4) in Criminal Rules of Practice and Circular Orders, 1990 (4)High or low percentages of recoveries of fines and of amounts of compensation awarded to accused and to complainants.
