Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 220 in Criminal Rules of Practice and Circular Orders, 1990

220. Responsibility of Presiding Officers:

- Presiding Officers are personally responsible for the safe custody of the case properties. Only clerks who have furnished the required security should be placed in-charge of properties, but that does not relieve the presiding officers of their responsibility to any extent