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[Cites 0, Cited by 0] [Section 302] [Entire Act]

State of Andhra Pradesh - Subsection

Section 302(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)Where an advocate is assigned to represent an indigent person at State expenses or otherwise, the Court shall allow a period of atleast seven days to the advocate to prepare the brief and shall adjourn the hearing of the case for that purpose.