Section 6 in The Bombay Village Industries Board (Reconstitution) Order, 1959.
6. Transfer of liabilities of the existing Corporation.
- The liability of the existing Corporation in respect of the loans received by it under Section 20 of the Act, shall be apportioned amongst the Mysore Corporation, the Rajasthan Board and the existing Corporation in the same proportion in which expenditure on account of schemes for which loans were obtained by the existing Corporation has, before the appointed day, been made out of the said loans in the Karnataka area, the Abu area and the Bombay area. The liability of the Mysore Corporation so apportioned shall be a debt due to the Government of Mysore.
