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 7 in Regulation of Fee Structure in Private Unaided School in the State 7. Appellate Authority: - An appeal against the decision of District Fee Regulatory Committee shall lie to the Commissioner and Director of School Education.
