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 47] [Entire Act] State of Andhra Pradesh - Subsection Section 47(4) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017 (4)The provisions set out in the Third Schedule with respect to the transfer of assets, liabilities, functions and employees of an erstwhile department shall have effect.
