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State of Andhra Pradesh - Section

Section 173 in Criminal Rules of Practice and Circular Orders, 1990

173. Return of enclosures:

- Copies of judgments, orders or other papers filed by parties in the High Court as enclosures to any appeal, revision petition or other application shall on the termination of such appeal, revision petition or application, be returned to them on a requisition made by them in that behalf under the order of the Registrar.