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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(k) in Andhra Pradesh District Planning Committees (Election of Members) Rules, 2007 (k)"Unreserved seats" mean such number of the seats, which are not reserved for any of the categories mentioned in clause (g);
