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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Infrastructure Development Corporation Act, 1998

14. Authentication of orders etc., of the Corporation.

- All proceedings of the Corporation shall, be authenticated by the Chairman and all orders and instruments of the Corporation shall be authenticated by the Managing Director or any other officer of the Corporation as may be authorised in this behalf by regulations.CHAPTER - III Property, Assets, Liabilities and Obligations