Section 256(2)(ii) in Criminal Rules of Practice and Circular Orders, 1990

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State of Andhra Pradesh - Subsection

Section 256(2)(ii) in Criminal Rules of Practice and Circular Orders, 1990

(ii)Sessions Judges shall submit their reports of inspection for orders of the High Court with the least possible delay. [Additional District and Sessions Judge or I Additional District and Sessions Judge] [Substituted for 'Chief Judicial Magistrates' by G.O. Ms.No. 1815, Law (LA&JHC-B), dated 26.10.2004, Published in A.P. Gazette RS to Part I, Extraordinary No. 55, dated 28-10-2004.] should submit their reports to the High Court through the Sessions Judge.

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State of Andhra Pradesh - Subsection

Section 256(2)(ii) in Criminal Rules of Practice and Circular Orders, 1990