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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(2) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994

(2)The order shall be pronounced in open Court after giving notice to the parties concerned. In case the order is not pronounced on the date fixed. it may be pronounced within fifteen days from the date originally fixed for the hearing after intimating to the Chairman the reasons for the delay.