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 81] [Entire Act] State of Andhra Pradesh - Subsection Section 81(3) in Andhra Pradesh Housing Board Act, 1956 (3)Nothing in this section shall effect the liability of the Government in respect of loans or debentures guaranteed under sub-section (5) of Section 62.
