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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Andhra Pradesh - Subsection

Section 128(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)When a Court finds it necessary to require the production of the records of another Court, either within or outside the State, it shall address a Letter of Request as in Form No. 22 direct to the Presiding Judge of that Court.