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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(3) in The Gujarat Khadi and Village Industries Act, 2006

(3)Where an order is made under this section transferring the assets, rights and liabilities of the Board, then, by virtue of that order, such assets, rights and liabilities of the Board shall vest in, and be the asset, rights and liabilities of the transferee.