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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Andhra Pradesh - Subsection

Section 141(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(3)Such commissions shall be duly executed even if the sum remitted is insufficient to cover the costs at the above rates. When the commission is returned, the return shall state what additional sum may be due, or the excess remitted that has to be returned, as the case may be.