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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of Andhra Pradesh - Subsection

Section 240(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)Provided that if the amount so deposited or the unexpended portion thereof has been sent by the Court to a Bank or Treasury Officer, Rules 231 to 236 inclusive, shall apply to an application for repayment.