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 26] [Entire Act] State of Andhra Pradesh - Subsection Section 26(vii) in A.P. Farmers Organisation Rules, 1997 (vii)if the overall transactions exceed Rs.20.00 lakhs per annum, the Farmers Organisation shall engage the services of a Chartered Accountant.
