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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2)(v) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020

(v)The Government may, by Order published in the Gazette, remove any member other than the Dean, from office, without assigning any reason therefore and such removal shall not be called in question in any court or tribunal.