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] [Entire Act] State of Andhra Pradesh - Section Section 18 in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011 18. The Appellate Tribunal shall make an endeavour to pronounce its order in writing within one month from the date of receipt of an appeal.Chapter - IV
