Legal Document View

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
[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2)(c) in The Andhra Pradesh Habitual Offenders Act, 1962

(c)the authority to whom and the manner in which any change or intended charge of ordinary residence shall be notified under sub. section (1) of Section 7.