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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

(1)On the effective date of the transfer notified for the purpose, all the assets, liabilities and Proceedings of the Board shall stand transferred to and vest in the State absolutely and in consideration thereof all loans, subventions and obligations of the Board towards the State shall stand extinguished and cancelled, which consideration shall be in full and final settlement of all claims whatsoever of the Board.