Section 20 in The Bihar Khadi and Village Industries Act, 1956
20. Expenditure, etc., till the Board is established.
- All debts or expenditure incurred, all contracts, entered into, and all matters and things engaged to be done by, with or for the State Government, in connection with the purposes of this Act before and up to the date of the establishment of the Board, shall be deemed to have been incurred, entered into, or engaged to be done by, with or for the Board, and in all suits and other legal proceedings instituted by or against the State Government, the Board shall be deemed to be substituted for the State Government.
