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] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(13) in The Andhra Pradesh Prohibition Act, 1995 (13)'prohibition officer' means the Commissioner, a Collector, or any officer or other person to whom the Commissioner or the Collector delegates his powers or functions under Section 6;
