The Land Ports Authority of India Act, 2010

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Section 25, Accounts and audit. (sections)
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Section 20, Additional capital and grant to Authority by Central Government. (sections)
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Section 22, Allocation of surplus funds. (sections)
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Section 13, Assets and liabilities to vest in Authority. (sections)
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Section 28, Authentication of orders and other instruments of Authority. (sections)
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Section 24, Borrowing powers of Authority (sections)
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Section 16, Compulsory acquisition of land for Authority. (sections)
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Section 3, Constitution of Authority. (sections)
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Section 17, Contracts by Authority. (sections)
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Section 31, Custody and disposal of lost property. (sections)
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Section 2, Definitions. (sections)
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Section 27, Delegation. (sections)
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Section 4, Disqualification for office of member. (sections)
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Section 7, Eligibility of member for re-appointment. (sections)
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Section 11, Functions of Authority. (sections)
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Section 21, Fund of Authority and its investment (sections)
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Section 14, General effect of vesting of undertakings in Authority. (sections)
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Section 15, Guarantee to be operative. (sections)
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Section 8, Meetings. (sections)
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Section 18, Mode of executing contracts on behalf of Authority. (sections)
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