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 5] [Entire Act] State of Andhra Pradesh - Section Section 8 in Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 8. Orders of the Government. - The Government shall consider the report of the Tribunal in the prescribed manner and pass such orders thereon as they think fit.
