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 43] [Entire Act] State of Andhra Pradesh - Subsection Section 43(c) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008 (c)an agent duly authorized by the person injured or all or any of the dependants of the deceased, as the case may be:
