Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 3 in Damodaram Sanjivayya National Law University (Amendment) Act, 2019

3. Amendment of Section 35.

In the Principal Act, in Section 35, for sub-section (4), the following shall be substituted, namely,-“(4) The accounts of the University shall be audited by the Accountant General, Andhra Pradesh or any other auditor appointed by him.”.