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 1] [Section 28] [Entire Act] State of Andhra Pradesh - Subsection Section 28(3) in Andhra State Act,1953 (3)The date mentioned in sub-section 91)or if an earlier date is appointed under sub-section n92), the date so appointed is hereinafter referred to as the "prescribed day".
