Where, immediately before the appointed day, the State of Andhra Pradesh or Madras is liable as guarantor in respect of any liability of a registered co-operative society, that liability shall,— (a) if the area of the society's operations is limited to the transferred territories, be a liability of the State to which the territories are transferred; and (b) in any other case, continue to be a liability of the State which, immediately before that day, was subject to such liability.Open in Lexace · Ask the AI about this section
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