Section 18(2) in The Andhra Pradesh State Agricultural Council Act, 2020
(2)The Council may enter into negotiations with the authority in any State outside the State of Andhra Pradesh or in any Country which by the law of such State orCountry is entrusted with the maintenance of a register similar to the register referred to in section 24 and for the setting up of ascheme of reciprocity for the recognition of Agricultural/Horticultural qualification, and in pursuance of any such negotiation and on the recommendation of the Council, the Government may, by notification, declare that it shall be recognized only when granted after a specified date.
