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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(3)(b) in Andhra Pradesh Capital Region Development Authority Act, 2014

(b)for the purpose of defraying, pending the receipt of money due in respect of a loan authorised to be raised under sub-section (1), expenses intended to be defrayed by such loan.