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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Andhra Pradesh - Subsection

Section 86(4) in The Andhra Pradesh Reorganisation Act, 2014

(4)The Central Government may, for the purpose of enabling the Board to function efficiently, issue such directions to the State Governments concerned, or any other authority, and the State Governments, or the other authority, shall comply with such directions.