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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(h) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(h)'Director' means Director of Municipal Administration appointed by Government under section 63 of the Act by whatever designation he is called.