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State of Andhra Pradesh - Section

Section 133 in Criminal Rules of Practice and Circular Orders, 1990

133. Posting of appeal or revision for Admission:

- Every appeal (other than one preferred from jail or in which the prisoner has been sentenced to death or has been called upon to show cause why he should not be so sentenced) and every application or petition or a revision petition shall be posted for admission at the earliest possible opportunity after it is filed.