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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(2) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(2)The appeal shall contain all material statements and arguments relied on by the appellant and shall be complete in itself, and shall not contain any disrespectful or improper language, It shall be presented to the authority to whom the appeal lies, a copy being forwarded by the appellant to the authority which made the order appealed against.