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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3)(v) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008

(v)After taking a decision, Government of Andhra Pradesh will give a letter of intent to the approved processors with a direction to enter into the Memorandum of understanding with Government of Andhra Pradesh with the following conditions:-