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[Cites 0, Cited by 0] [Section 112(7)] [Section 112] [Entire Act]

State of Andhra Pradesh - Subsection

Section 112(7)(d) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(d)Where any document is not admitted there shall be endorsement on the document that it has not been admitted and the endorsement shall be signed or initialed by the Judge.