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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(8) in Andhra Pradesh Capital Region Development Authority Act, 2014

(8)In accordance with the provisions of this Act a Revolving Fund shall be created for the Authority with a fund of Rs.250 crore's (Rupees Two Hundred and Fifty Crore's) for the purpose of performing its functions under the Act and for undertaking development of amenities and infrastructure facilities in the capital region.