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State of Andhra Pradesh - Section

Section 15 in Criminal Rules of Practice and Circular Orders, 1990

15. Service of notice issued by the High Court:

- All notices issued by the high Court under Section 385 and 422 and clause (2) of Section 401 of the Code shall be in duplicate and shall be served as expeditiously as possible and the duplicate copy with endorsement of service, if effected, be transmitted to the High Court without delay.