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[Cites 0, Cited by 0] [Section 217] [Entire Act]

State of Andhra Pradesh - Subsection

Section 217(2) in Criminal Rules of Practice and Circular Orders, 1990

(2)Order of refusal to contain reasons:- The judge or Magistrate may in his discretion grant or refuse the application. If the application is refused, the Judge or Magistrate shall record the reasons for his refusal and shall communicate a copy thereof to the Officer concerned.