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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(3) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(3)An officer of the Authority or Commission, authorized in this regard, shall be responsible for day to day administration of the Fund on behalf of the Authority or Commission, as the case may be.