Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(2)All moneys collected under this Act or any regulations made thereunder and all moneys received by an Authority or Commission from any source whatsoever shall be paid into the Fund.