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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(3) in Andhra Pradesh Economic Development Board Act, 2018

(3)A copy of the audit report together with audited copy of the accounts shall be forwarded to the Board and the same alongwith its comments thereof to the Government, within such time, as may be prescribed by the regulations.