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

State of Andhra Pradesh - Subsection

Section 22(3) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(3)A copy of all annual and supplementary estimates shall, upon their adoption by the Authority or Commission, as the case may be, be sent forthwith to the Government under intimation to the Board.