In this Act, unless the context otherwise requires,-- (a) "Board" means the Board established under section 4; (b) "Chairman" means the Chairman of the Board; (c) "Fund" means the fund referred to in section 19; (d) "member" means a member of the Board and includes the Chairman; (e) "museum" means the Salar Jung Museum together with the Salar Jung Library, declared to be an institution of national importance under this Act; (f) "prescribed" means prescribed by rules made under this Act; (g) "State Government" means the Government of Andhra Pradesh.Open in Lexace · Ask the AI about this section
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