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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Andhra Pradesh - Subsection

Section 206(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)If the application is admitted, the applicant shall, within 7 days thereafter, deposit in Court the process fee and the expenses for issue of an order and for transmitting the decree.