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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Andhra Pradesh - Subsection

Section 185(10) in Criminal Rules of Practice and Circular Orders, 1990

(10)Claims may be preferred under sub-rule (9) in the Court by which the warrant is issued if the claim relates to property attached under warrant endorsed by the District Magistrate under Section 477 of the Code in the Court of such Magistrate.