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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Bombay Presidency - Subsection

Section 31(3) in Bombay Khadi and Village Industries Act, 1960

(3)Where an order is made under this section transferring the assets rights and liabilities of any Board, then, by virtue of that order, such assets rights and liabilities of the Board shall vest in, and be the assets, rights and liabilities, of the transferee.