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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1) in The Andhra Pradesh Habitual Offenders Act, 1962

(1)Any person deeming himself aggrieved by the registration or re-registration of his name under Section 4 or Section 9 or by an order under sub. section (2) of Section 7 may within the prescribed period make a representation to the Government against such registration, re-registration or order.