Section 3(c) in THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020
(c)All the assets and liabilities, both current and contingent, bonds issued by the APCRDA with Guarantee of the Government under Section 28(4) of the Principal Act shall stand transferred to and shall vest in AMRDA as constituted under Section 3(l)(b). The Government shall continue to be the guarantor for all such loans availed by the APCRDA with Government Guarantee.
