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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Andhra Pradesh - Subsection

Section 70(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(3)The forms shall not be accepted unless filled up in a bold, clear and legible handwriting. The parties or their Advocates shall sign the forms in the left bottom corner, and will be responsible for the accuracy of the entries.