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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(1)(d) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(d)all assets and liabilities of the Board referred to in clause (b) shall belong to and be deemed to be the assets and liabilities of the Board established under Section 3;