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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(2)(a) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(a)whether the procedure laid down in these rules has been compiled with and if not, whether such non-compliance has resulted in the violation of any provisions of the Constitution of India or in failure of justice :