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State of Andhra Pradesh - Section

Section 63 in Andhra Pradesh Education Act, 1982

63. Avoidance of voluntary transfers: -

Any transfer of property, movable or immovable, or any delivery of goods made by or on behalf of the educational institution (not being a transfer or delivery made in the ordinary course of transaction or in favour of a purchaser for valuable consideration and in good faith), if made within a period of one year immediately preceding the date aforesaid, shall be void as against the Government or the special officer, as the case may be.