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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(3)(v) in Andhra Pradesh Lokayukta Act, 1983

(v)every Chairman or President, by whatever name called of the Governing Body to which the management is entrusted and every director or member, if any, in respect of,-