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 12] [Entire Act] State of Andhra Pradesh - Subsection Section 12(2) in Andhra Pradesh Aquaculture Seed (Quality Control) Rules, 2006 (2)every memorandum of appeal shall be presented either in person or through an agent duly authorized in writing in this behalf by the appellant or may be sent by the registered post.
