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State of Andhra Pradesh - Section
Section 305 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
305. Advocate engaged to prepare diary:
- An advocate engaged, to represent an indigent person in any Court subordinate to the High Court at State expense shall, at the conclusion of each day of hearing in the case, prepare and submit for counter-signature by the Presiding Officer of the Court a diary containing the following details fully set out:Name of The Advocate| Date Case | Number Name of the parties | Names of the party represented | Duration of hearing | Work Done | Signature of the presiding Officer | Remarks |