Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2)(m) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(m)for purposes of functioning of the board, direct any Authority or Commission: to make remuneration/ payments to the members of the Board, to hire and provide required staff, to provide office space, and to provide incidental office expenditure/ material supplies/ office support;