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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(ii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(ii)any order of an interlocutory nature or of the nature of a step-in-aid of the final disposal of a disciplinary proceeding, other than an order of suspension;