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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(d) in Gurugram Metropolitan Development Authority (Haryana Shehri Vikas Pradhikarn, Properties, interests in Properties, Rights and Liabilities), transfer scheme, 2018

(d)"liabilities" include all liabilities, debts, duties, obligations and other out-standings including statutory liabilities and government levies of whatever nature and contingent liabilities which may arise in regard to the dealings before the effective date in respect of infrastructure development works of Haryana Shehri Vikas Pradhikarn, other than internal development works, located in the Gurugram Metropolitan Area;