Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Andhra Pradesh - Subsection

Section 132(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)[] [P. Dis. 57/58.] All the valuable permanent records such as registration volumes shall be returned through a responsible person of the Court and not by post or by Railway Parcel.