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[Cites 0, Cited by 4] [Section 68] [Entire Act]

State of Andhra Pradesh - Subsection

Section 68(2) in The Andhra Pradesh Reorganisation Act, 2014

(2)The assets, rights and liabilities of the companies and corporations referred to in sub-section (1) shall be apportioned between the successor States in the manner provided in section 53.