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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Andhra Pradesh - Subsection

Section 129(4) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(4)On production of the document in obedience to the summons, the Court, unless it thinks it necessary to retain the original, shall direct a copy to be made at the expense of the applicant, and shall with all convenient speed return the original retaining the copy.