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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(1) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(1)The Board, and an Authority or Commission with the approval of the Board/Government, may make regulations, consistent with this Act and Rules made there under to carry out the provisions of this Act.