Section 21 in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
21. Liability as guarantor of co-operative societies.-
Where, immediately before the appointed day, the State of Haryana or Uttar Pradesh 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.
