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[Cites 0, Cited by 0] [Section 256(2)] [Section 256] [Entire Act]

State of Andhra Pradesh - Subsection

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

(i)Sessions Judge shall inspect once a year Courts of Assistant Sessions Judges and of the Magistrates. He may delegate the power of Inspecting Magistrate Courts to the [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 26.10.2014, published in A.P. Gazette RS to Part I, Extraordinary No. 55, dated 28-10-2004.].