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[Cites 0, Cited by 0] [Section 200(1)] [Section 200] [Entire Act]

State of Andhra Pradesh - Subsection

Section 200(1)(iii) in Criminal Rules of Practice and Circular Orders, 1990

(iii), Translations of documents submitted to the High Court shall be written on one side of the paper only. A fair margin shall be left and the lines shall not be too close to one another.