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State of Andhra Pradesh - Section

Section 43 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005

43. Power of High Court to transfer Judges.

- Without prejudice to the administrative and disciplinary control of the High Court, such Court or a Judge thereof authorized under general or special order in this behalf by such Court, may where it is considered necessary or expedient so to do, transfer any Principal Judge, Additional Judge, Judges.