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[Cites 0, Cited by 0] [Section 112(6)] [Section 112] [Entire Act]

State of Andhra Pradesh - Subsection

Section 112(6)(a) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(a)The Commissioner shall complete the recording of the evidence (cross examination and re-examination) of witness/witnesses and shall submit the evidence recorded by him along with the report to the Court on or before the-date fixed by the Court, which shall not normally be beyond sixty days from the date of issue of the commission, the court however for reasons to be recorded in writing extend the time beyond sixty days.