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 100] [Entire Act] State of Andhra Pradesh - Subsection Section 100(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (3)All Exhibits forwarded to the expert for his opinion shall be sent by registered post and not by ordinary post.
