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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3) in Criminal Rules of Practice and Circular Orders, 1990

(3)Before calling upon the witnesses to identify the property, he shall be asked to state the identification marks of his property. Witnesses shall be called in one after the other and on leaving shall not be allowed to communicate with the witness not yet called in.Chapter-IV General Rules applicable to Trials