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 41] [Entire Act] State of Andhra Pradesh - Subsection Section 41(2) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017 (2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Legislature.
