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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(1) in Andhra Pradesh Capital Region Development Authority Act, 2014

(1)The Authority may, from time to time, for the purposes of this Act, raise loans from the Government or, mobilise resources from any other source, either by creation and issue of debentures, bonds, or otherwise.