Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] Union of India - Subsection Section 20(b) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979 (b)in any other case, continue to be a liability of the State which, immediately before that day, was subject to such liability.
