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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(4) in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020

(4)Deposit the monies which cannot be immediately applied, into a Scheduled Commercial bank or banks or other public financial institutions or invest in Government of India securities or deposits issued by Government of Andhra Pradesh owned NBFC's subject to such conditions as may, from time to time, be specified by the Board;