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 9] [Entire Act] State of Andhra Pradesh - Subsection Section 9(3) in Andhra Pradesh Women's Commission Act, 1998 (3)The quorum for the meeting, the manner of disposal of business and submission of report of the Adhoc Committee shall be in such manner and in such form as may be prescribed.
