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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Andhra Pradesh - Subsection

Section 185(13) in Criminal Rules of Practice and Circular Orders, 1990

(13)The Police Officer or other officer authorised to sell, shall, as soon as possible after the sale, produce the sale proceeds before the Court issuing the warrant or if the property was sold under warrant endorsed by a District . Magistrate under Section 477 of the Code, in the Court of such Magistrate.