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[Cites 0, Cited by 0] [Section 106(4)] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(4)(a) in The States Reorganisation Act, 1956

(a)provision may be made by order of the Central Government enabling the new Board to take over from the 354 existing Board all or any of its undertakings, assets and liabilities in that State, and