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

Union of India - Subsection

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

(a)if re-lent to any local body, body corporate or other institution in any local area, be the debt of the State in which the local area is included on the appointed day; or