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 133] [Entire Act] State of Andhra Pradesh - Subsection Section 133(2) in Andhra Pradesh Capital Region Development Authority Act, 2014 (2)If the person on whom service is to be effected has an agent within India, the notice may be delivered to the agent.
