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 2] [Entire Act] State of Telangana - Subsection Section 2(f) in Telangana Vaidya Vidhana Parishad Act, 1986 (f)"prescribed" means prescribed by rules made by the Government or the regulations made by the Commissionerate as the case may be under this Act;
