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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(d) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

(d)Any change in the shareholding or composition of a consortium shall be with the approval of the [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017].