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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Andhra Pradesh - Subsection

Section 234(4) in Criminal Rules of Practice and Circular Orders, 1990

(4)All arms and Ammunitions of preserved bore which are confiscated should be sent to the nearest Arsenal for disposalChapter-XII Collection of Process fee and Payment of Batta to Complainants and WitnessesFee for Service of Process