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[Cites 0, Cited by 2] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(6) in Andhra Pradesh Civil Courts Act, 1972

(6)Notwithstanding the provisions of sub-section (5), any appeal from the judgement, decree or order of the court of the Vacation Judge, shall when such appeal is allowed by law, lie to the High Court.