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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(d) in Andhra Pradesh High Court Advocates' Clerks (Registration, Discipline and Control) Rules, 2000

(d)If he is found to have tampered with any document/petition etc., presented or to be presented in the Registry/Court or the record of the Court whether Judicial or Administrative;