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 255] [Entire Act] State of Andhra Pradesh - Subsection Section 255(a) in Criminal Rules of Practice and Circular Orders, 1990 (a)Rash issue of process to the accused, judicious and indiscriminate use of the provisions of Sections 203 and 245 of the Code.
