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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(4) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

(4)The Competent Disciplinary Authority, on receipt of such reference from the Sub-Divisional Implementation Authority, shall start the disciplinary proceedings so as to conclude the same within 30 days from the date of such reference.