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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3)(b) in Andhra Pradesh Industrial Corridor Development Act, 2017

(b)to appoint such officers and personnel as it may be necessary for the efficient performance of its functions, on such conditions of appointment and service and with such powers, functions and duties as may be prescribed;