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State of Andhra Pradesh - Section

Section 27 in Criminal Rules of Practice and Circular Orders, 1990

27. Order of remand by a Magistrate to be forwarded to Sessions Judge:

- Whenever a Magistrate remands an accused person to the custody of police under Section 167 of the Code, a copy of the order of remand with the reasons recorded therefor, shall be forwarded within 24 hours to the Sessions Judge.