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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Prisons Development Board Act, 2001

(1)With effect from such date as the Government may, by notification, specify in this behalf, there shall be established a Board to be called 'the Andhra Pradesh Prisons' Development Board'.