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 34] [Entire Act] State of Andhra Pradesh - Subsection Section 34(b) in A.P. State Human Rights Commission (Procedure) Regulations, 2013 (b)The conclusions of the Commission in every matter undertaken by it and also dissenting opinions shall form part of the record.
