Section 71 in The Andhra Pradesh Reorganisation Act, 2014
71. Certain provisions for companies.
- Notwithstanding anything in this Part, the Central Government may, for each of the companies specified in the Ninth Schedule to this Act, issue directions -(a)regarding the division of the interests and shares of the existing State of Andhra Pradesh in the Company between the successor States;(b)requiring the reconstitution of the Board of Directors of the Company so as to give adequate representation to the successor States.
