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[Cites 0, Cited by 1] [Section 18A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18A(1) in Andhra Pradesh Public Libraries Act, 1960

(1)The Government may by notifications, remove any chairman of the ZGS, who in their opinion willfully omits or refuse to carry out or disobeys the provisions of this Act or the rules, bye-laws or law-full orders made there under, or abuses his position or powers vested in him.