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State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

21. Purposes of Fund.

- The Fund shall be devoted to the following purposes:
(a)the payment of the expenses of, or connected with, the administration of the Authority or Commission; and
(b)the payment of all expenses necessary for carrying out the purposes of this Act and any regulations made thereunder.