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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(9) in Andhra Pradesh Micro and Small Enterprises Facilitation Council Rules, 2007

(9)The Council, on such terms as it may think fit at any stage for reasonable or sufficient cause, adjourn the hearing from time to time but it shall so conduct the proceedings that that the decision is given as far as possible within ninety days of the first date of hearing.