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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1) in The Andhra Pradesh Prevention Of Dangerous Activities Of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders And Land-Grabbers Act, 1986.

(1)The Government shall, whenever necessary, constitute one or more Advisory Boards for the purposes of this Act.