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 156 in Criminal Rules of Practice and Circular Orders, 1990 156. Reference under Section 366 of the Code to be given precedence: - Reference under Section 366 of the Code, will have precedence over other cases posted before the Criminal Bench.
