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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3) in Bihar Reorganisation Act, 2000

(3)The investments of the existing State of Bihar immediately before the appointed day in any private, commercial or industrial undertaking, insofar as such investments have not been made or are deemed not to have been made from the cash balance investment account, shall pass to the State in which the principal seat of business of the undertaking is located.