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State of Andhra Pradesh - Section

Section 76 in Criminal Rules of Practice and Circular Orders, 1990

76. Copies of Judgments in food adulteration cases when to be sent to Food Inspector:

- In all Food Adulteration cases ending in acquittal, Sessions Judges or Magistrates concerned shall supply four typed copies of the judgments on plain paper, free of cost, to the Food Inspectors on their request.