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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(4) in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977

(4)The respondents shall be entitled to file a counter to the statement or the application within a period of ten days from the date of service of the notice referred to in sub rule (1) or within such further time as the Tribunal may for sufficient reason allow.