Section 4(iii) in Telangana State Co-Operative Bank (Formation) Act, 1963
(iii)all contracts, deeds, bonds, agreements and other instruments of whatever nature subsisting on that date and relating to the assets and liabilities transferred to the Andhra Pradesh Co-operative Bank, from the Andhra Co-operative Bank and the Hyderabad Co-operative Bank which have been parties thereto, shall have full force in favour of or against, the Andhra Pradesh Co-operative Bank, and may be enforced as if the Andhra Pradesh Co-operative Bank had been a party thereto.
