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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Andhra Pradesh - Subsection

Section 202(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)When an application is received for a copy of a judicial order for purpose of appeal or revision, the Court shall draft a formal decree and furnish a copy of the same after collecting necessary charges.