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 24] [Entire Act] State of Andhra Pradesh - Subsection Section 24(a) in A.P. State Human Rights Commission (Procedure) Regulations, 2013 (a)If no comments are received within the specified time, the case shall be placed before the Commission forthwith for further direction.
