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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2)(g) in The Andhra Pradesh Special Protection Force Act, 1991

(g)regulating the punishments and prescribing authorities to whom appeals may be preferred from orders of punishment, or remission of fines or other punishments, and the procedure to be followed for the disposal of such appeals;