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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977

(1)Every statement referred to in sub section (1) of section 5 shall be in Form I and shall be furnished on or before the 15th of May, 1997 in duplicate either in person or by agent or may be sent by registered post, acknowledgment due to the Tribunal.