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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in THE ANDHRA PRADESH DECENTRALISATION AND INCLUSIVE DEVELOPMENT OF ALL REGIONS ACT, 2020

(2)The Government shall prescribe rules under the provisions of the Act providing for the composition of the Board and the procedure regulating its business consistent with the purposes of this Act.