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 70] [Entire Act] State of Andhra Pradesh - Subsection Section 70(6) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (6)The Presiding Officer in has discretion direct in any particular case that the forms of processes may be entirely filled up in the office of the Court.
