Section 24(3) in The Andhra Pradesh State Agricultural Council Act, 2020
(3)It shall be the duty of the Secretary of the Council,-(a)to keep the Register in accordance with the provisions of this Act;(b)to keep any orders made by the Council;(c)to revise the Register from time to time; and(d)to publish the Register in the Andhra Pradesh Gazette in such manner as may be prescribed.
