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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2) in The Andhra Pradesh State Agricultural Council Act, 2020

(2)After considering such a statement, the Government shall forward it along with such remarks as it may choose to make to the Agricultural/Horticultural Institution, with an intimation of the period within which that institution may submit its explanation to the Government.