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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

State of Andhra Pradesh - Subsection

Section 88(3)(a) in Andhra Pradesh Co-Operative Societies Act, 1964

(a)the amounts due on the mortgages and the value of the other assets transferred or deemed to have been transferred under the provisions of Section 94 to the [Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] and subsisting at such time ;