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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2) in Bihar Reorganisation Act, 2000

(2)Stores held for specific purposes, such as use or utilisation in particular institutions. workshops or undertakings or on particular works under construction, shall pass to the successor States in whose territories such institutions, workshops, undertakings or works are located.