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 20] [Entire Act] State of Andhra Pradesh - Subsection Section 20(3) in Andhra Pradesh State Council of Higher Education Act, 1988 (3)The State Council shall, within such time as the Government may fix, report to it, the action, if any, which is proposed to be taken or has been taken, upon such advice.
