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 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(v) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988 (v)To appoint or discharge a next friend or guardian adlitem to a minor, and direct the amendment of the record accordingly ;
