Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(5) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020 (5)“Designated Committee” means the Committee designated in the presence of which the Fish Feed Inspector shall act under sub-section (4) of section 15 under this Act.
