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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2)(d) in Andhra Pradesh Economic Development Board Act, 2018

(d)Apart from disseminating information through the available channels to the potential investors, the Board would proactively market projects to investors and facilitate their approval by the regulatory authorities. It will create an Internal Investment Friendliness Standard for the Departments (along the lines of 'ease of doing business'), through a combination of process indicators and investor surveys.