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 58] [Entire Act] State of Andhra Pradesh - Subsection Section 58(6) in Andhra Pradesh Housing Board Act, 1956 (6)Such account shall be operated upon by such Officers as may be authorised by the Board.[***] [Omitted '(7)' by Act No. 33 of 2018, dated 01.11.2018.]
