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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Andhra Pradesh - Subsection

Section 127(2) in Criminal Rules of Practice and Circular Orders, 1990

(2)The period of 90 days referred to above is exclusive of the time occupied in obtaining a certified copy of the order or judgment which the petitioner seeks to have revised, but inclusive of the time occupied in obtaining return of documents under Rule 115.