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 8 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952. 8. On the amount mentioned in rule 7 being deposited, the Court shall cause a citation to be published:
