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 10 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952. 10. The provisions of the Indian Evidence Act, 1872, and the Code of Civil Procedure,1908, so far as may be applicable, shall apply to the inquiry under rule 9.
