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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(4) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(4)Every plaint or proceeding presented to or filed in Court shall be accompanied by as many copies on plain paper of the plaint or proceeding and the document referred to in Rule 16, as there are defendants or respondents unless the Court otherwise dispenses with such copies of the documents by reason of their length or for any other sufficient reason.