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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(1) in Andhra Pradesh Infrastructure Development Corporation Act, 1998

(1)The Corporation may, subject to such conditions as may be prescribed in this behalf, borrow money from the financial institutions or Commercial Banks or non-resident Indians or from the open market by issue of guaranteed or unguaranteed bonds, debentures stocks or otherwise, for the purpose of providing itself with adequate resources.