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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2) in Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985

(2)In addition to the proceeds referred to in sub-section (1) any moneys received from the State or Central Government or any other source for the purposes of this Act, shall be credited to the Fund.