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State of Andhra Pradesh - Section

Section 143 in Criminal Rules of Practice and Circular Orders, 1990

143. Other cases to be typed, cyclostyled at Party's cost:

- Records of cases not governed by the preceding rules shall ordinarily be typed or cyclostyled at the cost of the party applying for in the absence of an express direction of Court to have them (printed) typed or cyclostyled at the cost of Government