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State of Andhra Pradesh - Section

Section 290 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

290. Receiver to file an affidavit:

- Where a Receiver has not since the date of his appointment or since the date of his last account, as the case may be, received or paid any money, he shall file an affidavit to that effect on or before the date on which he has to file accounts.