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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(3A) in Andhra Pradesh Capital Region Development Authority Act, 2014

(3A)[ All the funds mentioned under sub-section (3) pertaining to implement under Section 53(f) of this Act, shall be accounted for under Capital City Infrastructure Development Fund and shall be managed and operated by the Authority;