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

State of Andhra Pradesh - Subsection

Section 13(4) in Andhra Pradesh Infrastructure Development Enabling Terms & Condition Rules, 2003

(4)The accounts as certified by the person so appointed or any other person authorised by him in that behalf together with the audit report thereon shall be forwarded annually to the Government who will pice the same before the Legislature for its information.