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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(3) in Andhra Pradesh Education Act, 1982

(3)Any contract, whether express or implied, or other arrangement (not being a contract, or agreement specified in Section 62) in so far as it relates to the management of the educational institution, and in force immediately before the taking over, shall be deemed to have terminated on the date aforesaid.