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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(7) in Criminal Rules of Practice and Circular Orders, 1990

(7)Summons for attendance of the Chemical Examiner as a witness in a criminal case shall invariably be sent through the Chief Judicial Magistrate who will then be able to satisfy himself whether Chemical Examiner's personal attendance to give evidence is essential.