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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Andhra Pradesh - Subsection

Section 265(10) in Criminal Rules of Practice and Circular Orders, 1990

(10)Sessions Judges should describe fully any features of interest in the administration of Criminal Justice in their divisions or District, and to comment on the working of any provisions of law or Rules of Procedure to which they think attention should be drawn.