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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Andhra Pradesh - Subsection

Section 161(4) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(4)A statement of objection of surcharge shall also state shortly and concisely the grounds of the objection or surcharge and shall also state the balance, if any, admitted or claimed to be due, as in Form No. 33.