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 1] [Section 28] [Entire Act] State of Andhra Pradesh - Subsection Section 28(1) in Andhra State Act,1953 (1)As from the 1st day of January 1956, or such earlier date as may be appointed under sub-section (2) , there shall be a separate High Court of the State of Andhra (hereinafter referred to as "the High Court of Andhra").
