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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Andhra Pradesh - Subsection

Section 54(3) in The Andhra Pradesh Reorganisation Act, 2014

(3)The liability on account of loan raised from any source and re-lent by the existing State of Andhra Pradesh to such entities as may be specified by the Central Government and whose area of operation is confined to either of the successor States shall devolve on the respective States as specified in sub-section (4).