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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Andhra Pradesh Infrastructure Development Enabling Terms & Condition Rules, 2003

(2)The funds specified in Rule 10 (1) above shall be applied towards meeting the expenses incurred by the Authority in discharge of its duties and functions under the Act and the Rules and not for any purpose.