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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)The parties shall sign at the foot of the pleading and any one of them shall also sign at the end of each of the other pages:Provided that if impressed stamp papers are tacked on to a plaint for purposes of Court-fee, such papers may be signed either by the party or the Advocate concerned.