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State of Telangana - Section

Section 53 in Telangana Infrastructure Development Enabling Act, 2001

53. Admissibility of evidence in other proceedings.

- The provisions of section 81 of the Arbitration and Conciliation Act, 1996 (Central Act No.26 of 1996) shall apply to the matters before the Board relating to admissibility of evidence in other proceedings.Chapter-VII Infrastructure Projects Fund.