Section 126 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
126. Name and address for service to be endorsed on copy:
- The name and address for service of the party or advocate by whom any copy is furnished shall be endorsed thereon, and the party or an advocate shall be answerable for the same being a true copy of the original, or of a certified copy of the original, of which it purports to be copy, as the case may be.
