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 38] [Entire Act] State of Andhra Pradesh - Subsection Section 38(c) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 (c)The Government shall pass such orders as they think proper in respect of any petition for review that has been admitted under this rule.
