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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(4)(v) in THE ANDHRA PRADESH MILLETS BOARD ACT, 2020

(v)Chairman or the Managing Director will be competent to invite any other official or expert in the meeting of the board whose services may help in achieving the goals envisaged in the Act. However, such invitees shall not have the right to vote.