Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(2) in Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 (2)The Tribunal may examine on oath any person supposed to be acquainted with the matter under inquiry or any fact relavant thereto, and may record his evidence
