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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1) in Andhra Pradesh Infrastructure (Transparency through Judicial Preview) Act, 2019

(1)If any provision contained in this State Act is repugnant to any provision contained in the Central Act, the provision contained in the Central Act shall prevail and the provision contained in this State Act shall to that extent of repugnancy, be void.