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[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of Andhra Pradesh - Subsection

Section 184(8) in Criminal Rules of Practice and Circular Orders, 1990

(8)Officer to certify receipt of notice: - Whenever the released convict gives any notice required by the foregoing rules, he will be furnished with a certificate to the effect that he has given such notice by the Officer to whom he gives it.