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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3) in Andhra Pradesh Infrastructure Development Enabling Terms & Condition Rules, 2003

(3)The Authority may keep such sum of money out of its funds as it may deem fit in deposit in any of the scheduled bank or financial Institutions authorised by the Government.