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

State of Andhra Pradesh - Subsection

Section 19(iii) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

(iii)The Government Agency or the Local Authority would first evaluate the Original Project Proponent's technical, commercial, managerial and financial capability as may be Prescribed and determine whether the Original Project Proponent's capabilities are adequate for undertaking the project.