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 1] [Section 71] [Entire Act] State of Andhra Pradesh - Subsection Section 71(b) in The Andhra Pradesh Reorganisation Act, 2014 (b)requiring the reconstitution of the Board of Directors of the Company so as to give adequate representation to the successor States.
