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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in The Andhra Pradesh Public Security Act, 1992

(2)Where the association seeks personal hearing an intimation specifying the date and time of hearing shall be sent to the address indicated in the representation of the association. The concerned association shall not be entitled to appear through a lawyer or any person other than an authorised office bearer.