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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Andhra Pradesh - Subsection

Section 109(4) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(4)[] [Dis. No. 204 of 1964.] Every application for adjournment or advancement of hearing of a case shall be made as soon as the Court sits for the day. The Court shall pass orders of adjournment during call work while setting the work for the day.