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[Cites 0, Cited by 0] [Section 53(4)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(4)(b) in The North-Eastern Areas (Reorganisation) Act, 1971

(b)upon the dissolution of the existing Board or Corporation,--
(i)any assets, rights and liabilities which would otherwise have passed to that State by or under the provisions of sub-section (3) shall pass to the new Board or the new Corporation instead of to that State;
(ii)any employees who would otherwise have been transferred to or re-employed by that State under sub-section (3), read with clause (i) of sub-section (5), shall be transferred to or re-employed by the new Board or the new Corporation instead of to or by that State.