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[Cites 0, Cited by 0] [Section 19(13)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(13)(ii) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011

(ii)Any party aggrieved by the order of the Appellate Authority may, within a period of 30 days, file a revision petition before the Commissioner, Disabled Welfare and Senior Citizens (Re-visional Authority), whose order shall be final.