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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(2) in Maharashtra Horticulture Development Corporation Act, 1984

(2)From the said date-
(a)all properties, funds and dues which are vested in, or realisable by, the Corporation shall vest in, or be realisable by, the State Government;
(b)all liabilities which are enforceable against the Corporation shall be enforceable against the State Government.