Section 199 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
199. Sealing and certificate:
- All copies furnished by the Court shall be certified to be true copies, and shall be sealed with the seal of the Court. The Superintendent of copyists or other officer appointed by the Judge, shall initial every alteration and inter-lineation in the copy, and shall sign a certificate at the foot thereof that the same is a true copy, and shall also state the number of alterations and inter-lineations made therein.
