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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(3) in Andhra State Act,1953

(3)This section shall have effect subject to the provisions relating to apportionment of liabilities in respect of loans, guarantees and other financial obligation contained in the Seventh Schedule and bank balances and securities shall, notwithstanding that they partake of the nature of contractual rights, be dealt with under the said provisions.