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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(1) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012

(1)The Government may at any time appoint any person to investigate or enquire into the working of the Board or any scheme and submit a report to the Government in that behalf.