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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Andhra Pradesh - Subsection

Section 200(2) in Criminal Rules of Practice and Circular Orders, 1990

(2)In cases of Appeals not already provided for and in cases of Revision: -
(a)The material part of original case record including an extract from the Diary.
(b)The material part of the Appellate Case Record, if any.