Section 19(1) in The Andhra Pradesh State Agricultural Council Act, 2020
(1)The Government after consultation with the Council may, by notification, direct that the Agricultural/Horticultural qualification granted by Agricultural/Horticultural Institution in any other State or in any Country in respect of which a scheme of reciprocity for the recognition of Agricultural/Horticultural qualifications is not in force, shall be recognized Agricultural/Horticultural qualification for the purposes specified in the sub-section (2) and shall be so only when granted after a specified date or before a specified date.
