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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(a) in A.P. State Human Rights Commission (Procedure) Regulations, 2013

(a)The Record Keeper shall identify the cases, the records of which are ripe for weeding and ensure that appropriate entries are made in the register regarding the date of weeding. A separate register shall also be maintained containing the list of cases taken up for weeding.