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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008

10.

The Secretary may, in consultation with the Chairman and the occupier of the factory in the concerned zone convene meeting of the Zonal Committee at such intervals as are required but the gap between two successive meetings of the Zonal Committee shall not ordinarily be more than four months. The procedure specified in Appendix-I shall be followed at the meetings of the Committee.Chapter-IV Register of Oil Palm Growers and Oil Palm Growers Co-Operative Societies