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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(6) in A.P. State Human Rights Commission (Procedure) Regulations, 2013

(6)To any person, whose reputation, in the opinion of the Commission is likely to be prejudicially affected.
(b)The case in which summons has been issued for personal appearance of a person, shall be placed before the Commission, on the date noted in the summons for such personal appearance.