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[Cites 0, Cited by 0] [Section 67(4)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(4)(b) in The Punjab Reorganisation Act, 1966

(b)upon the dissolution of the existing Board or Corporation, any assets, rights and liabilities which would otherwise have passed to that State by or under the provisions of sub-section (3) shall pass to the new Board or new Corporation instead of to that State.