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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(6)(b) in A.P. State Human Rights Commission (Procedure) Regulations, 2013

(b)The case in which summons has been issued for personal appearance of a person, shall be placed before the Commission, on the date noted in the summons for such personal appearance.