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State of Andhra Pradesh - Section
Section 78 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
78. [ [Omitted by Act No. 3 of 2017, dated 19.4.2017]
***]| 78. Power to make Regulations.- The Infrastructure Authority and Conciliation Board may make Regulations, with the approval of the Government, by notification in the Official Gazette, for the proper performance of their respective functions under the Act. |