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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(d) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

(d)The Board may, at any stage of the conciliation proceeding, make proposals for settlement of dispute. Such proposal need not be in writing and need not be accompanied by any statement of reasons therefor.