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State of Andhra Pradesh - Section

Section 141 in Criminal Rules of Practice and Circular Orders, 1990

141. Service on prisoner through Jail, Authorities:

- Notice for service on parties in Jail will be forwarded to the Officer in-charge of the Jail and the Officer in-charge of the Jail shall cause the notice to be served on the prisoner without delay and obtain the acknowledgement of the prisoner and shall certify to the Court about the service.