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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in Andhra Pradesh Prisons Development Board Act, 2001

(2)The consideration or proceeds obtained by disposal or otherwise of a land or building or property under sub-section (1) shall be credited to the 'Prisons Development Fund'.CHAPTER - V Miscellaneous