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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3) in THE ANDHRA PRADESH MILLETS BOARD ACT, 2020

(3)The Government shall appoint an Administrative Officer of the Board who shall exercise such powers and perform such duties as may be prescribed or as may be delegated to him by the Managing Director.