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 230A] [Entire Act] State of Andhra Pradesh - Subsection Section 230A(3) in Andhra Pradesh Panchayat Raj Act, 1994 (3)The total of the said expenses shall not exceed such amount, as may, by order, be specified by the State Election Commission.
