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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2) in Andhra Pradesh Economic Development Board Act, 2018

(2)No Court shall have jurisdiction to entertain any suit or proceedings, in respect of anything done, action taken or direction issued by the Board or any Officer, employee or consultant of the Board in pursuance of any power conferred by or in relation to its or his functions under this Act