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State of Andhra Pradesh - Section

Section 120 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

120. Consent to inspect or obtain copy:

- The Court shall not grant leave to inspect, or to obtain a copy of, any record or document produced by a person not a party to the proceedings in which the same is filed, or to the discovery of which any person is entitled to object, except in either case with the written consent of such person.