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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Andhra Pradesh - Subsection

Section 112(4) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(4)The Court for the reasons to be recorded in writings may however appoint an advocate or retired judicial officer as a commissioner where a commissioner from the panel is not available for recording evidence.