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(2) in Andhra Pradesh Infrastructure Development Enabling Terms & Condition Rules, 2003 (2)A person who holds or who had held office as Chairman or a Member of the Authority shall be eligible for reappointment.
