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[Cites 0, Cited by 0] [Section 112(7)] [Section 112] [Entire Act]

State of Andhra Pradesh - Subsection

Section 112(7)(a) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(a)Where a party/witness wants to reply on a document which has already been filed in the Court, the same shall be referred and identified by its serial number, description and the date as given in the list of document filed in the Court.