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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(6) in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977

(6)The respondent shall be entitled to file a counter to the appeal within a period of seven days from the date of service of the notice referred to in sub rule (3) or within such further time as may be allowed by the Appellate Tribunal for sufficient cause.