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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(2) in Criminal Rules of Practice and Circular Orders, 1990

(2)All the exhibits filed by the several accused shall be marked consecutively.All material objects shall be marked in Arabic numbers in continuous series as M.O.1, M.O.2 and M.O.3 and the like, whether exhibited by the prosecution or the defence or the CourtCharges