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 38] [Entire Act] State of Andhra Pradesh - Subsection Section 38(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008 (2)The qualifications, salary, tenure, allowances and other terms and conditions of service of the claims Commissioner shall be as may be prescribed.
