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State of Andhra Pradesh - Section

Section 105 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

105. Application of provisions:

- The Presiding Officers shall invariably frame the issues by themselves after perusing the pleadings and documents and after obtaining relevant information from the parties. The provisions of Rules 1 and 2 of Order X, Rule 1(5) of Order XIV shall be used extensively and the provisions relating to discovery and inspection and admission of documents in Orders XI, XII and XIII at appropriate places as frequently as possible.