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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(3) in Andhra Pradesh Prisons Development Board Act, 2001

(3)The Government may, by notification, modify or rescind, any Regulation made and thereupon the Regulation shall stand modified accordingly or shall cease to have effect, as the case may be.