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[Cites 0, Cited by 0] [Section 44(4)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(4)(b) in The Madhya Pradesh Reorganisation Act, 2000

(b)if re-lent to the Madhya Pradesh State Electricity Board, the Madhya Pradesh State Road Transport Corporation, or the Madhya Pradesh Housing Board or any other institution which becomes an inter-State institution on the appointed day, be divided between the States of Madhya Pradesh and Chhattisgarh in the same proportion in which the assets of such body corporate or institution are divided under the provisions of Part VII of this Act.