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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Andhra Pradesh - Subsection

Section 70(5) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(5)The necessary number of printed forms of process if available, may be supplied to the parties or their Advocates at such price as prescribed on the forms by the Director of Printing. The costs so incurred shall be allowed to the parties as part of the costs for the preparation of process.