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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Andhra Pradesh - Subsection

Section 105(3) in Criminal Rules of Practice and Circular Orders, 1990

(3)The District Forest Officer in appeals against convictions for forest offences except in case of offences relating to unserved lands in which cases notices shall be given to the Revenue Divisional Officer who ordered the prosecution.