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 117] [Entire Act] State of Andhra Pradesh - Subsection Section 117(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (1)A party or his advocate shall be at liberty to inspect any document recited or referred to in a plaint or written statement, and filed in Court therewith.
