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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(b) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994

(b)if the party seeking the additional evidence must satisfy the Tribunal that such evidence, notwithstanding, the exercise of due diligence was not within his knowledge or could not be produced by him before time when the order under appeal was passed, or