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 219] [Entire Act] State of Andhra Pradesh - Subsection Section 219(iii) in Andhra Pradesh Rules Under the Registration Act, 1908 (iii)it is not preferred within two months from the date on which the applicant was informed of the order appealed against and no reasonable cause is shown for the delay, and
