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 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(3) in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977 (3)An application under sub section (2) of section 5 or sub section (i) of section 6 shall be filed stately in respect of each creditor and shall be in duplication.
