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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(3)(g) in Telangana Universities Act, 1991

(g)all debts, liabilities and obligations incurred before the commencement of this Act and lawfully subsisting against the University shall be discharged and satisfied by the concerned University;