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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Andhra Pradesh - Subsection

Section 100(1)(vi) in Criminal Rules of Practice and Circular Orders, 1990

(vi)One copy (for each prisoner) to the Superintendent of the Jail to which a prisoner is committed when such prisoner is sentenced to imprisonment, for being filed with the warrant of committal or used for purpose of memoralizing Government if required.