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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(a) in THE ANDHRA PRADESH MILLETS BOARD ACT, 2020

(a)obstructs any officer/member authorized by the Managing Director in writing or other employee of the Board or any person authorized in this behalf by the Government in the exercise of any power conferred, or in the discharge or any duty imposed, on him by or under this Act; or