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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(c) in Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993

(c)"competent authority" means, any officer or authority authorised by the Government by notification to perform the functions of the competent authority under this Act, for such area or for such purposes as may be specified in the notification;