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 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(2) in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979 (2)The authorised officer shall forward one of the two copies of the application received by him to the State Government with his comments thereon.
