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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(3)(a) in Andhra Pradesh Capital Region Development Authority Act, 2014

(a)for the purpose of defraying expenses pending the receipt of revenues receivable by it in respect of the period of account in which those expenses are chargeable; or