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 4] [Section 83] [Entire Act] State of Andhra Pradesh - Subsection Section 83(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (3)The notice referred to in sub-section (2) shall be served in such manner as may be prescribed.
