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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Infrastructure Development Enabling Terms & Condition Rules, 2003

11. Report of the Authority.

- The Infrastructure Authority shall submit quarterly report as regards its working and operation to the State Government. It shall also prepare every year an Audit Report giving a true and full account of its activities during the previous year, Government shall place the same Audit Report before the Legislature for its information.