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] [Entire Act] State of Andhra Pradesh - Section Section 21 in Andhra Pradesh Societies Registration (Andhra Pradesh Amendment) Act, 1984 21. Definitions: In this Chapter: (i)"Government" means the State Government of Andhra Pradesh;(ii)"Society" means a Society wholly or substantially financed from out of the funds of the Government.
