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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(1)The State Government may constitute as many Authorities/Commissions as it may deem necessary (hereinafter called as the 'Authority' or 'Commission' as the case may be), for the purpose of carrying out the functions of the Board and delegate powers to such Authorities or Commissions as may be prescribed.