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 302] [Entire Act] State of Andhra Pradesh - Subsection Section 302(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (2)The Court shall allow, free of cost, inspection of the .record of the case by the advocate so assigned.
