Section 116(iv) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(iv)'Statutory Body' means any Corporation, Board , Company, Society or any other body of one or more persons whether incorporated or not, established, registered or formed by or under any Central Act or the law of any State for the time being in force or exercising powers and functions under any such act or law.
