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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(4) in Andhra Pradesh Economic Development Board Act, 2018

(4)The Board shall not be required to take approval from the Government for financial expenditure incurred from the Budget for carrying out its activities, including travel, payment of salaries and allowances, opening and maintenance of offices and other expenditure connected with its functioning.