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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Andhra Pradesh - Subsection

Section 81(1) in Criminal Rules of Practice and Circular Orders, 1990

(1)The accused may be permitted to sit except when they are examined under Section 239, 251 or 313 of the Code or when they are required for the purpose of identification by the witness.