Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 20 in Andhra Pradesh Infrastructure Development Corporation Act, 1998 20. Responsibility of the Corporation for payment of interest on borrowed money. - The Corporation shall pay the interest on the borrowed money through the recovery of charges levied and collected under section 19 of this Act.
