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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Andhra Pradesh - Subsection

Section 200(5) in Criminal Rules of Practice and Circular Orders, 1990

(5)Covering letter: - The covering letter for all records shall be sent separately from them by post Any delay in submitting the records shall be explained in the covering letter advising despatch of records. It shall state when and how and in how many separate files the records are despatched.