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State of Andhra Pradesh - Section

Section 104 in Criminal Rules of Practice and Circular Orders, 1990

104. Jail Appeals:

- No appeal forwarded from Jail under Section 383 of the Code shall be summarily dismissed without giving the appellant a reasonable opportunity of being heard. If he is not in a position to engage an Advocate, the Court shall assign an Advocate from the State Brief Panel and pay him fees not exceeding Rs. 200/-.