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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(1) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(1)There shall be established a fund for each Authority or Commission, to be called by the prescribed name, which shall, subject to the directions of the Government, be controlled and administered by the Authority or Commission, as the case may be.