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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2)(b) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020

(b)all powers and duties of the Board shall, during the period of dissolution, be exercised and performed by such person or persons as the Government may appoint in this behalf and their remuneration shall be such as may be prescribed;