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 136 in Criminal Rules of Practice and Circular Orders, 1990 136. Additional set of papers to be filed in motions before a Bench of two or more Judges: - Where a motion has to be heard by a Bench of two or more Judges, additional sets of papers should be furnished by the party concerned.
