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[Cites 0, Cited by 1] [Section 58(4)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(4)(a) in The M.P. 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 from the existing Board or Corporation all or any of its undertakings, assets, rights and liabilities in that State, and