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

State of Andhra Pradesh - Subsection

Section 12(3) in Criminal Rules of Practice and Circular Orders, 1990

(3)In the case of Honorary Medical Officers, the summons should be served through the Superintendent or Medical Officer In-charge of the Medical Institutions so that he may make necessary arrangements for the relief of the Honorary Medical Officer.