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State of Andhra Pradesh - Section

Section 29 in A.P. State Human Rights Commission (Procedure) Regulations, 2013

29. Review/Restoration/Modification.

- If any application seeking review/ restoration/modification of the order or proceedings passed by the Commission is received, the same shall be placed before the Hon'ble Chairperson or Hon'ble member as directed by the Hon'ble Chairperson along with case file for orders.