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State of Andhra Pradesh - Section

Section 53 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

53. Admissibility of Evidence in other Proceedings Central Act No.26 of 1996.

- The Provisions of Section 81 of The Arbitration and Conciliation Act, 1996 shall apply to the matters before the Board relating to admissibility of evidence in other proceedings.Chapter - VII Infrastructure Projects Fund