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State of Andhra Pradesh - Section

Section 47 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

47. Description of the person or place:

- When in an affidavit any person is referred to, the correct name and address of such person and further description as may be sufficient for the purpose of the identification of such person, shall be given in the affidavit. When any place is referred to in an affidavit, it shall be correctly described.