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 38] [Entire Act] State of Andhra Pradesh - Subsection Section 38(2) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008 (2)The company shall lift the Oil Palm fruit promptly without causing any hardship to the farmers in such cases.
