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

State of Andhra Pradesh - Subsection

Section 10(2) in Andhra Pradesh Prisons Development Board Act, 2001

(2)For the efficient discharge of the duties entrusted to it, the Board shall exercise such powers and perform such functions as are conferred or imposed by or under this Act or the rules made thereunder.Chapter - III Board's Finance, Accounts and Audit