Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

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

(n)"Government Agency" means any department of the Government or any corporation or body owned or controlled by the Government by reason of the Government holding not less then 51% of paid-up share capital in such corporation or body.