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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994

(2)Application for copies or for inspection of the documents shall be in Form F or, and shall set out the name and address of the applicant in full, the date of description of the document or order of which a copy is required. Any application which is not in the proper form shall be returned for representation in proper form,