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[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

State of Andhra Pradesh - Subsection

Section 155(1)(ix) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(ix)in the case of appeals, charges incurred by party for obtaining certified copies of judgments and decrees and the expenditure incurred for making or getting copies of judgments filed along with the memorandum of appeal. Where the copies of judgments are typewritten at a rate not exceeding 50 paise per page (inclusive of copies) and where the copies are otherwise mechanically reproduced the actual cost incurred.