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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(3C) in Andhra Pradesh Capital Region Development Authority Act, 2014

(3C)All liabilities which were enforceable against Capital Region Development Authority in the Capital Region shall be enforceable against the State Government and against the Authority representing the State Government.] [Inserted by Act No. 1 of 2018, dated 2.1.2018.]