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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(4) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(4)The Chief Executive Officer shall be responsible to the Authority or Commission, as the case may be, for the proper administration and management of the functions and affairs of the Authority or Commission in accordance with the policy laid down by the Authority or Commission.