Section 14(8) in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020
(8)To open the bank accounts and invest the funds with due diligence and prudence, the monies which cannot be immediately applied, in public financial institutions (or) Government of India securities (or) Government of Andhra Pradesh owned NBFC’s subject to such conditions as may, from time to time, be specified by the Board;
