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State of Andhra Pradesh - Section

Section 15 in A.P. State Human Rights Commission (Procedure) Regulations, 2013

15. Constitution of Benches.

- Constitution of the Benches and assignment of the work to the Benches and Hon'ble members shall be as directed by the Hon'ble Chairperson from time to time and all cases shall come up before the Single Bench unless otherwise directed by the Hon'ble Chairperson.