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State of Andhra Pradesh - Section

Section 189 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

189. [Copies of confidential papers] [ P. Dis. No. 253 of 1948. ]:

- Nothing in these rules shall entitle a person to a copy of: (a) Judge's notes or minutes; (b) Correspondence not strictly judicial; and (c) Confidential Correspondence.