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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Andhra Pradesh - Subsection

Section 129(5) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(5)Unless the Court requires the production of the original, every such summons to a Public Officer shall state that he is at liberty to produce, instead of the original, a copy certified in the manner prescribed by Section 76 of the Evidence Act.