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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(3) in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956 (3)"preference" means any play, Pantomime or other drama or any burrakatha, and includes the singing of any ballad of the holding of any dialogue.
