Section 24 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
24. Documents or proceedings not to be sent by post or telegraph:
- No document or proceeding required to be presented to, or filed in, Court which is sent by post or telegraph, shall be received or filed in Court.[Provided that in cases where]. [P. Dis. No. 202 of 1942.][the Official Assignee or an Official Receiver does not intend to defend or contest any proceeding before a Court in which he is impleaded as party, he may inform the Court accordingly by a statement in writing in the form appropriate to the proceeding, and send it to the Court by post or personal messenger. Such statement shall form part of the record of the proceeding.] [P. Dis. No. 612 of 1945 ]
