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 4(1)] [Section 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(1)(c) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Act, 2019 (c)One Member who is, an eminent Chartered Accountant or a person with over 25 years of experience in the field of Public Finance;