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[Cites 0, Cited by 0] [Section 21B(3)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(3)(b) in Andhra Pradesh General Sales Tax Act, 1957

(b)The Government may regulate the procedure for the investigation and proof of the misbehaviour or incapacity of the Chairman, Vice-Chairman or the Member in such manner as may be prescribed.