Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49E] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49E(6) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(6)Every case under sub-section (1) shall be disposed of finally by the Special Court as far as possible within a period of six months form the date of institution of the case before it.