Section 58(4)(b) in The Madhya Pradesh Reorganisation Act, 2000

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Union of India - Subsection

Section 58(4)(b) in The Madhya Pradesh Reorganisation Act, 2000

(b)upon the dissolution of existing Board or Corporation,-

(i)any assets, rights and liabilities which would otherwise have passed to that State by or under the provisions of sub-section (3) shall pass to the new Board or the new Corporation instead of to that State;

(ii)any employee who would otherwise have been transferred to or re-employed by that State under sub-section (3), read with clause (i) of sub-section (5), shall be transferred to or re-employed by the new Board or the new Corporation instead of to or by that State.

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Union of India - Subsection

Section 58(4)(b) in The Madhya Pradesh Reorganisation Act, 2000