Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Andhra Pradesh - Subsection Section 7(1) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020 (1)The Chairman shall be entitled to such salary and allowances and shall be subject to such conditions of service as may, from time to time, be fixed by the Government.
