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] [Entire Act] State of Andhra Pradesh - Section Section 26 in A.P. State Human Rights Commission (Procedure) Regulations, 2013 26. Opportunity to persons before the Commission. - The Commission may, in its discretion, afford a personal hearing to the petitioner or any other person on his behalf, if necessary.
