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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2)(b) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020

(b)the contracts specified in that Order shall be deemed to be the contracts of the Authority and all subsisting rights and obligations of the Department of Fisheries under such contracts shall be deemed to be the rights and obligations of the Authority;