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 33(2)] [Section 33] [Entire Act] State of Andhra Pradesh - Subsection Section 33(2)(ii) in Andhra Pradesh Chit Funds Rules, 2008 (ii)to appear in person or by an advocate on the date of hearing with all the evidence in support of his objections.