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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

Union of India - Subsection

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

(a)provision may be made by order of the Central Government enabling the new Board or the new Corporation to take over form the existing Board or Corporation all or any of its undertakings, assets, rights and liabilities in that State, and