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[Cites 0, Cited by 0] [Section 87(7)] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(7)(ii) in Criminal Rules of Practice and Circular Orders, 1990

(ii)When the Magistrate has been informed under sub-rule (1) that the accused has not been tried or other effectual proceedings have not been taken or ordered to be taken against him, the Magistrate shall report the circumstances to the State Government which may, in consultation with the Central Government, take appropriate steps to ensure that the accused person is dealt with in accordance with law.