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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(1)(b) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012

(b)that the Board has persistently made default in the discharge of its functions or has exceeded or abused its powers, the Government may, by notification, supersede the Board in question and reconstitute it in the prescribed manner.