Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 5 in Registration (Andhra Pradesh Amendment) Act, 1999

5. Amendment of Section 28.

- In Section 28 of the principal Act, for the expression "Clauses (a), (b), (c), (d) and (e) of Section 17 sub-section (2)", the expression "Clauses (a), (b), (c), (d), (e), (f) and (g) of Section 17, sub-section (2)", and for the expression "Clauses (a), (b), (c) and (cc)" the expression "Clauses (a), (b) and (cc)" shall be substituted.