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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

8. Form of plaints, etc.:

- All plaints, written statements, applications, affidavits, memorandum of appeal and other proceedings presented to the Court, shall be written, typewritten or printed, fairly and legibly on stamped paper or on substantial foolscap folio paper, with an outer margin of about two inches and an inner margin about one inch wide, and separate sheets shall be stitched together book wise. The writing or printing may be on both sides of the paper, and numbers shall be expressed in figures.