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 8] [Entire Act] State of Andhra Pradesh - Subsection Section 8(4) in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008 (4)If any person aggrieved by the social audit finding desires, the Observer shall give an opportunity for re-examination of the issue in his presence.
