Section 112(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)All additions, alterations etc., in the deposition shall be attested by the Presiding Judge.Note: - Where the evidence is taken down in the presence and under the personal direction and superintendence of the Judge or from the dictation of the Judge directly on a typewriter and Judge shall sign or initial each page as soon as it is completed.
