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[Cites 0, Cited by 0] [Section 322] [Entire Act]

State of Andhra Pradesh - Subsection

Section 322(vii) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(vii)the Court which empanelled, upon receipt of information, if it is satisfied, after conducting such inquiry as it deem fit, is of the view, that it is not possible or desirable to continue the name of that person in the panel.