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 81] [Entire Act] State of Andhra Pradesh - Subsection Section 81(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (3)Whether he had any, and what, reason to suppose that such person was within the house or its neighbourhood, or endeavouring to evade service; and
