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 143] [Entire Act] State of Andhra Pradesh - Subsection Section 143(3) in Andhra Pradesh Capital Region Development Authority Act, 2014 (3)The Authority may, with the approval of the Government, make regulations to prescribe the offences which may be compounded.
