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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(b) in A.P. State Human Rights Commission (Procedure) Regulations, 2013

(b)In cases requiring urgent action in pursuance of the order issued by the bench, steps for its communication shall be taken forthwith by the officer(s)/ official(s) charged with such duty. .