Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 56 in Andhra Pradesh Village Servants Service Rules, 2005 56. Stay of order: - The appellate authority may at its discretion stay the execution of any orders under these rules appealed against pending final disposal of such appeal.
