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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(5) in The Andhra Pradesh State Agricultural Council Act, 2020

(5)A person whose name has been removed by an order under sub- section (1) which has become final shall within such period as may be prescribed surrender his certificate of registration and certificate of renewal, if any, to the Secretary and the name so removed shall be published in the Andhra Pradesh Gazette.