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State of Andhra Pradesh - Section

Section 32 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020

32. The Planning Board -

(1)The Planning Board shall be the Principal Planning body of the University and shall be responsible for monitoring the development of the University on the lines indicated in the objects of the University.
(2)The Constitution of Planning Board and its powers and functions shall be such as may be prescribed by the statutes.