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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(4) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(4)The District Collector, shall review of the performance of the Law Officers in the District and send the report to the Law Department in Secretariat for necessary action.