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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Andhra Pradesh - Subsection

Section 100(1)(viii) in Criminal Rules of Practice and Circular Orders, 1990

(viii)In cases other than those mentioned in sub-heads six and seven, one copy shall be furnished to each person convicted of an offence on his requisition in order to afford facilities for memoralizing Government to exercise its powers under Chapter XXXII of the Code required by Section 363.