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 20] [Entire Act] State of Andhra Pradesh - Subsection Section 20(1) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Act, 2019 (1)The State Government shall be empowered to seek a review of any of the decisions of the Commission, for reasons to be recorded in writing.
