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[Cites 0, Cited by 0] [Section 112(7)] [Section 112] [Entire Act]

State of Andhra Pradesh - Subsection

Section 112(7)(c) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(c)The court shall consider the admissibility of the documents referred in the affidavit of the examination-in-Chief and endorse on the documents. If admitted in evidence, the following particulars, viz.
(i)the number and title of the suit.
(ii)the name of the person who filed the document and exhibit number given by the Court.
(iii)the date on which it was produced.
(iv)the statement of its having been admitted. And the endorsement shall be signed or initialed by the Judge.