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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(j) in THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020

(j)The Bonds and financial instruments issued by APCRDA under Section 28(1) of the Principal Act shall be deemed to have been issued by AMRDA and shall be redeemed in accordance with the terms of such instruments.