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State of Andhra Pradesh - Section

Section 213 in Criminal Rules of Practice and Circular Orders, 1990

213. Procedure when documents for which copies applied for are in other Court:

- If the records of the case or the documents of which a copy is applied for have been sent to another Court, the application for the copy, may, at the option of the applicant, be forwarded to the said Court for compliance or be returned to him for presentation to the said Court.