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State of Andhra Pradesh - Section

Section 222 in Criminal Rules of Practice and Circular Orders, 1990

222. Valuable Properties:

- All articles of value should be separated from other items. They should be kept in (a) boxes sufficiently strong and fitted with good-lock and key (b) properly protected against damage by moisture, insects, etc. They should invariably be deposited in the Sub-Treasury.Submission of Material Objects