Section 2(b) in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979
(b)[ "Authorised Officer" means [any Joint Collector in his respective Jurisdiction authorised by State Government in this behalf under Section 12] [Substituted by G.O.Ms.No. 673 Home (Gen.-B) Pub. in A.P. Gazette R.S. to Part II (Extraordinary Dated 5.1.1981.)];
