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State of Andhra Pradesh - Section

Section 66 in Criminal Rules of Practice and Circular Orders, 1990

66. How Witnesses shall be referred to:

- Witnesses shall be referred by their names or ranking as P.W., or D.Ws. and if the witnesses are not examined, but cited in the charge-sheet, they should be referred by their names and not by numbers allotted to them in the charge-sheet.