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[Cites 0, Cited by 0] [Section 257] [Entire Act]

State of Andhra Pradesh - Subsection

Section 257(1) in Criminal Rules of Practice and Circular Orders, 1990

(1)Courts of Sessions shall transmit to the High Court typed or cyclostyled copies of all their Judgments in original trials within 15 days from the date of pronouncing Judgment in each case.