Section 5(1) in The Madhya Pradesh State Warehousing Corporation (Apportionment of assets, rights and liabilities) Order, 2006
(1)The share capital of the Corporation would be apportioned between successor Warehousing Corporations of Madhya Pradesh and Chattisgarh in such manner as agreed upon between them by order of the Central Government enabling the Madhya Pradesh Warehousing and Logistics Corporation and Chattisgarh States are housing Corporation to take over from the Corporation all or any of its assets, rights and liabilities of the Corporation in terms of sub-section (3) of section 58 of the Madhya Pradesh Reorganisation Act, 2000.
