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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(5) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(5)The Authority or Commission shall be a body corporate by the name of the Authority or Commission, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable and to contract and by the said name sue and be sued.