Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(3) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(3)In any written law and in any document, unless the context otherwise requires, any reference to an erstwhile department shall be construed as a reference to the successor Authority.