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 16] [Entire Act] State of Andhra Pradesh - Subsection Section 16(4) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016 (4)Government corporations are hereby authorized to give grants to the Fund at their discretion, not exceeding fifteen per cent of their surplus;
