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State of Andhra Pradesh - Section

Section 174 in Criminal Rules of Practice and Circular Orders, 1990

174. In sentences of death, two sets of papers to be sent to the Government:

- In every case, in which sentence of death is passed or confirmed by the High Court two copies of the Judgment of High Court with two sets of typed or cyclostyled evidence and of all other material papers shall be forwarded to the Government in the Home Department