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 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(38) in Andhra Pradesh General Clauses Act, 1891 (38)"Year" and "month" shall, respectively, mean a year and month reckoned according to the Biritsh calendar.[3-A x x x] [Section 3A omitted by 2nd Schedule to the Act 9 of 1961.]
