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State of Andhra Pradesh - Section

Section 62 in Criminal Rules of Practice and Circular Orders, 1990

62. Order of remand to be endorsed on the warrant:

- When a case adjourned there shall be a written order of remand. It may conveniently be made by the Judge or Magistrate endorsing his signature on the warrant of commitment under which the prisoner is brought up the words "Remand until ....................."Sentences