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 27] [Entire Act] State of Andhra Pradesh - Subsection Section 27(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017 (2)A council shall be authorised to maintain an independent account, for receipt and expenditure of moneys from the Fund, conforming to the provisions of this Act.
