Section 6(4) in The Madhya Pradesh State Warehousing Corporation (Apportionment of assets, rights and liabilities) Order, 2006
(4)The new Corporation formed by the Madhya Pradesh Government, that is, Madhya Pradesh Warehousing and Logistics Corporation would be deemed to have simultaneously assumed all the rights, obligations and liabilities in respects of any contracts of Madhya Pradesh State Warehousing Corporation relating to goods stored, property and interests in the State of Madhya Pradesh, while the Chattisgarh State Warehousing Corporation would be deemed to have assumed the rights and obligations relating to goods stored, property and interests of Madhya Pradesh State Warehousing Corporation in the State of Chattisgarh.
