Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Andhra Pradesh - Subsection Section 17(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017 (2)The Chief Executive Officer shall receive such salary and other allowances from the Fund as the Government may determine from time to time.
