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 21] [Entire Act] State of Andhra Pradesh - Subsection Section 21(3) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017 (3)The review of performance of the Registrar upon completion of one year of service may be carried out by the Committee to be constituted by the Board.
