Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Andhra Pradesh - Subsection Section 11(4) in A.P. State Human Rights Commission (Procedure) Regulations, 2013 (4)The Commission may, if necessary call for further information and may direct affidavits to be filed in support of the allegations whenever considers necessary.
