Legal Document View

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
[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(4)(b) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020

(b)A Managing Director who shall be ex-officio Commissioner of Agriculture or Commissioner of Agricultural Marketing or Managing Director of AP MARKFED, appointed by the Government;