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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(h) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005

(h)All other words and expressions used but not defined in these rules shall have meaning respectively assigned to them in the retrospective Acts mentioned in Rule 5(d) as well as in the Code of Civil Procedure and Criminal Procedure Code.