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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Andhra Pradesh - Subsection

Section 185(11) in Criminal Rules of Practice and Circular Orders, 1990

(11)Every such claim shall be enquired into and disposed of by the Court in which it is preferred :Provided that, if preferred in the Court of a Chief Judicial Magistrate, such Magistrate may make it over to any Magistrate.