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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 32(2) in The Andaman and Nicobar Islands Real Estate (Regulation and Development) (General) Rules, 2016

(2)The working days and office hours of the Appellate Tribunal shall be the same as that of the normal working days and office hours of the other offices of the appropriate Government.