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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Andhra Pradesh - Subsection

Section 116(i) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(i)'Committee' means any Committee, Commission, Council Board or any other body of one or more persons, whether statutory or not, set up by the Central Government or any State Government.