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 38 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005 38. Interim Application while matter is pending before Counsellor. - An interim application may be made even while the matter is pending before a Counsellor.
