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[Cites 0, Cited by 0] [Section 63(4)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(4)(a) in THE UTTAR PRADESH REORGANISATION ACT, 2000

(a)provision may be made by order of the Central Government enabling the new Power Corporation, new Commission or the new Warehousing Corporation to take over from the existing Power Corporation, Commission or Warehousing Corporation all or any of its undertakings, assets, rights and liabilities in that State, and