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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Andhra Pradesh - Subsection

Section 54(3) in Andhra Pradesh Village Servants Service Rules, 2005

(3)Any Village Servant may in any appeal represents his case in person or he represents by any Advocate or any agent nominated by him.Provided that the appellate or revisional authority may, however at any time in the course of the proceeding require that such village servant shall be presented in person.