Section 4(3) in Gurugram Metropolitan Development Authority (Haryana State Industrial and Infrastructure Development Corporation Properties, interests in Properties, Rights and Liabilities) transfer scheme, 2018
(3)Upon such transfer and with effect from the effective date, the loans, subventions and obligations of Haryana State Industrial and Infrastructure Development Corporation shall stand extinguished and cancelled, which shall be in full and final settlement of all claims of Haryana State Industrial and Infrastructure Development Corporation except as set out in this transfer scheme or any other notification as may be issued by the State Government.
