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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2)(h) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020

(h)the manner in which the accounts of the Board shall be maintained and audited and date before which the audited copy of the accounts may be furnished to the State Government under section 16;