Section 46(3) in The Gujarat Agricultural Produce Markets Act, 1963
(3)If the State Government makes an order under clause (ii) of sub-section (2), it shall transfer the assets and liabilities of the market committee as on the date of such transfer, to the new market committee constituted under Section 11 or to the person or persons, if any, appointed for carrying out the functions of the market committee, as the case may be.
