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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2) in The Andhra Pradesh State Agricultural Council Act, 2020

(2)The Government may also, by notification, appoint a date on or before which application for registration shall be made in such form and in such manner as may be prescribed, to the Registration Committee. The applicationfor registration shall be accompanied by such fee, as may be prescribed.