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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(5) in Andhra Pradesh Prisons Development Board Act, 2001

(5)The Board may, in case of dis-agreement with the recommendations of the District Collector under sub-sections (2) to (4), refer the same, along with its views, to the Government, whose decision shall be final.