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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Andhra Pradesh - Subsection

Section 132(3) in Andhra Pradesh Capital Region Development Authority Act, 2014

(3)Nothing in this section authorises the Authority, or any employee thereof authorised by the Authority in that behalf, to require the any Government department to furnish to the Authority or the employee so authorised any particulars or information in the possession of the department obtained in the performance of any of its functions.