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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(1)(b) in Andhra Pradesh Infrastructure Development Corporation Act, 1998

(b)all rights, obligations and liabilities, acquired or incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Government, immediately before such date for or in connection with the purposes of any project or work or scheme or any part thereof vested in or entrusted to, the Corporation under section 15, shall be deemed to have been acquired, incurred, entered into and engaged to be done by, with or for the Corporation;