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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(2)Notwithstanding entering into of any such sub-contract, the tramway operator shall remain liable and responsible to the State Government for the performance of its obligations and functions in relation to the tramway system including but not limited to those pursuant to or under the order or the agreement, as the case may be.