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 155(1)] [Section 155] [Entire Act] State of Andhra Pradesh - Subsection Section 155(1)(viii) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (viii)shall give credit for any costs allowed to his opponent and shall state the total amount claimed by him; and