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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Andhra Pradesh - Subsection

Section 100(1)(ii) in Criminal Rules of Practice and Circular Orders, 1990

(ii)Three copies in respect of capital charges and two copies in other cases to the Superintendent of Police/Commissioner of Police, Superintendent of Police, Crime Branch, C.I.D.