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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Andhra Pradesh - Subsection

Section 97(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)In case where a Public Officer is summoned as a witness in a suit which the Government is a party the total amount of allowances to be deposited by the party. Other than the Government, applying for summons shall be in accordance with Order XVI, Rule 4(A)(2) of the Code.