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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Andhra Pradesh - Subsection

Section 100(1)(ix) in Criminal Rules of Practice and Circular Orders, 1990

(ix)One copy to the Director of Prosecutions, one copy to the Public Prosecutor and one to the Additional or Special Public Prosecutors who conducted the case.