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State of Andhra Pradesh - Section

Section 4 in The Andhra Pradesh State Agricultural Council Act, 2020

4. Incorporation of the Council –

The Council shall be a body corporate by the name of the Andhra Pradesh State Agricultural Council, having perpetual succession and a common seal, with power to acquire, hold and dispose of property both movable and immovable, and to contract and shall by the said name, sue or be sued.