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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The State Of Himachal Pradesh Act, 1970

(2)The Central Government may, by order, transfer to the State o Himachal Pradesh the benefit or burden of any assets, rights, liabilities or obligations of the Union under the Punjab Reorganisation Act.1966, in so far as such benefit or burden is, in the opinion of the Central Government , attributable to the transferred territories.