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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2)(b) in Andhra Pradesh Prisons Development Board Act, 2001

(b)the summoning and holding of meetings of the Board, and the time and places at which such meetings shall be held and the conduct of business thereat, and the number of Directors necessary to constitute a quorum;