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 9] [Entire Act] State of Andhra Pradesh - Subsection Section 9(1) in The Andhra Pradesh Prevention Of Dangerous Activities Of Communal Offenders Act, 1984 (1)The Government shall, whenever necessary, constitute one or more Advisory Boards for the purposes of this Act.
