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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in Andhra Pradesh Economic Development Board Act, 2018

(2)Every committee appointed under sub-section (1) shall conform to any instructions that may, from time to time be given to it by the Board and the Board may at any time alter the Constitution of any committee so appointed or rescind any such appointment. The Board shall nominate one of the member as the Chairman of such committee.