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 9] [Entire Act] State of Andhra Pradesh - Subsection Section 9(10) in Andhra Pradesh Civil Services (Conduct) Rules, 1964 (10)In the case of disposal of property, was requisite sanction / intimation obtained/given for its acquisition. A copy of the sanction/acknowledgement should be attached :
