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

State of Andhra Pradesh - Subsection

Section 9(1) in Andhra Pradesh Special Courts Rules, 2017

(1)The State Government, in consultation with the High Court, shall nominate an officer belonging to the cadre of the District and Sessions Judge who is or has been a Sessions Judge or Additional Sessions Judge to act as the authorised officer for the purposes of the Act.