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[Cites 0, Cited by 0] [Section 112(6)] [Section 112] [Entire Act]

State of Andhra Pradesh - Subsection

Section 112(6)(b) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(b)the sittings of the commissioner for recording the evidence shall be. within the premises of Court or at any place directed by the Court.