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 165] [Entire Act] State of Andhra Pradesh - Subsection Section 165(3) in Andhra Pradesh Panchayat Raj Act, 1994 (3)The Vice-President shall exercise such powers and perform such functions of the President as the President may, from time to time, delegate to him in writing.
