Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(4) in The Andhra Pradesh Public Security Act, 1992

(4)The notification shall be in force for a period of one year and may be extended for such further period or periods not exceeding one year at a time, as may be a deemed necessary after reviewing the position.