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State of Andhra Pradesh - Section

Section 31 in The Andhra Pradesh State Agricultural Council Act, 2020

31. Privileges of person whose name is entered in the register -

Subject to the conditions and restrictions laid down in this Act, every person whose name is borne on the Register shall be entitled according to his qualification to practice as an Agricultural/Horticultural practitioner and to receive in respect of such practice, any expenses, charges and fees to which he may be entitled.