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] [Section 20] [Entire Act] State of Andhra Pradesh - Subsection Section 20(5) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994 (5)The orders rendered shall not be invalidated in case of any unfilled vacancy in the Tribunal.
