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State of Andhra Pradesh - Section

Section 119 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

119. Notice of application for inspection:

- The Court, may, in its discretion, cause notice of the application to be given to the parties to the said proceedings; and where such notice is given, the provisions of the Code and of these rules with respect to summons to a defendant, shall apply to the said notice.