Section 18(1) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
(1)The Board shall furnish to the Government at such time and in such form and manner as may be prescribed or as the Government may direct, such returns and statements and such particulars in regard to any proposed or existing programme for the promotion and development of the Pulses crop and industry, as the Government may, from time to time require.
