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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(3) in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020

(3)None of the funds referred to in sub-section (1) shall, except with the previous approval of the Government, be utilized for any purposes other than that for which it is constituted.