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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Andhra Pradesh - Subsection

Section 197(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)Where an applicant has furnished the required number of stamp papers, but some remain unused owing to the copyist's writing too closely, the Presiding Officer of the Court shall forward the unused stamp papers to the local or the nearest treasury officer.