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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(1)(a) in The Andhra Pradesh State Agricultural Council Act, 2020

(a)that the courses of study and examinations to be undergone or the proficiency required from candidates at any examination held by any Agricultural/Horticultural Institution in order to obtain the Agricultural/Horticultural qualification are not in conformity with the regulation made under this Act or fall short of the standards required thereby, or