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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(d) in Andhra Pradesh Special Courts Rules, 2017

(d)If the delinquent public servant submits his statement in defence, a copy of the same shall be made available to the special Public Prosecutor conducting the proceeding before the authorised officer who shall have the opportunity to reply to the same.