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 238] [Entire Act] State of Andhra Pradesh - Subsection Section 238(d) in Andhra Pradesh Panchayat Raj Act, 1994 (d)if he has such financial or other interest as is likely to affect prejudicially his functions as a member of the Commission.
