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 43A] [Entire Act] State of Andhra Pradesh - Subsection Section 43A(2) in Andhra Pradesh Universities Act, 1991 (2)The quorum shall be five members including the Chairman and two experts on the subject and the Commissioner of Collegiate Education or his nominee.
