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State of Andhra Pradesh - Section

Section 31 in Andhra Pradesh Infrastructure Development Corporation Act, 1998

31. Contribution of Government to Corporation Fund.

(1)The Government shall, by appropriation duly made in this behalf, from time to time, provide funds to the Corporation to the extent considered necessary for the performance of the functions of the Corporation under this Act.
(2)The capital provided by the Government shall not carry any interest.