Section 203(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)One copy stamp paper shall be furnished for every 350 words or part thereof. [In the case of a copy for which Article 21 of Schedule I-A of the Stamp Act, 1899 as amended and the rules made thereunder require the production of non-judicial stamp paper of a particular value, the stamp paper or papers supplied for the purpose shall be used for copying and shall be written on in the same manner as if they were copy stamp papers. Copy stamp papers shall be furnished to make up the deficiency in the papers required to complete the copying.] [Substituted for figure "75 paise" by ROC No. 378-A/SO/93. ]
