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 19] [Entire Act] State of Andhra Pradesh - Subsection Section 19(3) in Andhra State Act,1953 (3)The Third Schedule to the Representation of the People Act, 1950 (XLIII of 1950) shall,-(a)as from the appointed day and until the 21st day of April, 1954, stand amended as follows:-For the entry relating to Madras, the entry-
