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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(4) in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020 (4)‘Chairman’ means an executive elected by a company's board of directors who is responsible for presiding over board or committee meetings;
