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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1)(g) in Andhra Pradesh Prisons Development Board Act, 2001

(g)to efficiently manage the prisons, if necessary by acquiring properties, whether movable or immovable including Computers, Communication facilities, gadgets, vehicles, security or surveillance equipment, electronic video linkage systems etc.