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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Andhra Pradesh - Subsection

Section 109(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)Any party desiring an adjournment may give notice in writing to the other party, or his advocate, of his intention to apply therefor in advance before the date fixed for hearing.