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[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Andhra Pradesh - Subsection

Section 54(4)(b) in The Andhra Pradesh Reorganisation Act, 2014

(b)if re-lent to any other corporation or institution which becomes an inter-State corporation or institution on the appointed day, be divided between the States of Andhra Pradesh and Telangana in the same proportion in which the assets of such body corporate or institution are divided under the provisions of Part VII.