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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(a) in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003

(a)The Committee will co-ordinate with the Bank for the timely flow of credit to enable the Panchayat Raj Institutions to satisfactorily complete the project as scheduled so that funds are released at appropriate time and no time funds are not locked up.