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

State of Andhra Pradesh - Subsection

Section 23(4) in Andhra Pradesh Economic Development Board Act, 2018

(4)The Government may, by order, direct the Board to take such action as may be specified in the Order to remedy, within such time as may be specified therein, the defects, if any, disclosed in the audit report, and the Board shall comply with such direction.