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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(2)The State Government shall cause the annual report of the Safety Commissioner to be laid, after its receipt, before each House of the State Legislature.Chapter - V Fare