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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

(2)The Chief Secretary to the Government shall be the Chairperson of the Authority.[(2-A) The Principal Secretary to Government, Infrastructure and Investment Department shall be the Vice Chairperson of the Authority.] [Inserted by Act No. 9 of 2006, dated 2.1.2006.]