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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(5) in Criminal Rules of Practice and Circular Orders, 1990

(5)Explanation for delay.Only two copies in manuscript of his statement are required, one copy for record and one for transmission to the High Court The one for record may conveniently be written up in a list to be bound up by way of index with the printed judgments for each year.But in all summons cases the copy for record need not be prepared.