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 1] [Section 71] [Entire Act] State of Andhra Pradesh - Subsection Section 71(a) in The Andhra Pradesh Reorganisation Act, 2014 (a)regarding the division of the interests and shares of the existing State of Andhra Pradesh in the Company between the successor States;
