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 149] [Entire Act] State of Andhra Pradesh - Subsection Section 149(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (2)The provisions of the Indian Evidence Act, 1872 and the Indian Oaths Act, 1969, shall, so far as may be, apply to such in quiriesand appeals.
