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] [Entire Act]

State of Andhra Pradesh - Section

Section 17 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952.

17.

The provisions of all previous Government orders, and circulars in so far as they are inconsistent with or a repetition of these rules shall be deemed to have been repealed provided that anything done or any action taken under the previous orders and circulars shall be deemed to have been done or taken under these rules.Form A(See rule 3)