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 49D] [Entire Act] State of Andhra Pradesh - Subsection Section 49D(2) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000 (2)A Special Court shall consist of a Chairman and not less than four other members to be appointed by the Government.
