Legal Document View

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
[Cites 0, Cited by 0] [Section 49D(5)] [Section 49D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49D(5)(c) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(c)It shall be competent for the Chairman, either suo muto or on a reference made to him to withdraw any case pending before the bench comprising of two members and dispose of the same or to transfer any case from one Bench to another Bench in the interest of justice.