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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(2) in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020

(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under this Act.