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State of Andhra Pradesh - Section

Section 34 in Andhra State Act,1953

34. Form of writs and other processes.-

The law in force immediately before the prescribed day with respect to the form of writs and other process used, issued or awarded by the High Court at Madras, shall, with the necessary modifications apply, with respect to the form of writs and other process used, issued or awarded by the High Court of Andhra.