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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3) in Andhra Pradesh Infrastructure (Transparency through Judicial Preview) Act, 2019

(3)For the purpose of identification of an infrastructure project of value Rupees 100 crore and above; any part so segregated or divided or tendered separately which form part of the original work shall deemed to be an integral part of such infrastructure project, necessitating preview.Chapter-III Technical or Other Committees