Legal Document View

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
[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Andhra Pradesh - Subsection

Section 206(4) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(4)The certificates and orders of transmission of decree to another Court for execution under Rule 6 of Order XXI shall be signed by the Presiding Officer of the Court and the seal of the Court shall be affixed for authentication.