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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1) in Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes Act, 2003

(1)The Government shall, after due appropriation made by the Andhra Pradesh Legislative Assembly by law in this behalf, pay to the Commission by way of grants such sums of money as the Government may thinks fit for being utilized for the purposes of this act.