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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(9) in The Andhra Pradesh Special Protection Force Act, 1991

(9)Suspension.Provided that in respect of class (b) of punishments, an appeal shall lie within thirty days from the date of communication of the order to such appellate authority as may be prescribed.