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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Andhra Pradesh - Subsection

Section 54(1) in The Andhra Pradesh Reorganisation Act, 2014

(1)All liabilities on account of Public Debt and Public Account of the existing State of Andhra Pradesh outstanding immediately before the appointed day shall be apportioned on the basis of population ratio of the successor States unless a different mode of apportionment is provided under the provisions of this Act.