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The Andhra Pradesh reorganization Act, 2014 71. Certain provisions for companies. Notwithstanding anything in this Part, the Central Government may, for each of the companies specified in the Ninth Schedule to this Act, issue directions-- a. regarding the division of the interests and shares of the existing State of Andhra Pradesh in the Company between the successor States; b. requiring the reconstitution of the Board of Directors of the Company so as to give adequate representation to the successor States.    |
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