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State of Andhra Pradesh - Section
Section 8 in Andhra Pradesh High Court Right to information Rules, 2005
8. Appeal.
- The Registrar General' High Court of Andhra Pradesh shall be the Officer to whom an appeal can be preferred under Sec. 19(1) of the Act.Appendix| SI.No. | Date of Application | Name and Address of the party | Purpose of request | Fee paid | Information furnished on | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |