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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Assam - Subsection

Section 84(2)(b) in Assam State Housing Board Act, 1972

(b)All liabilities enforceable against the Board shall be enforceable against the State Government to the extent of the properties, funds and dues vested in and realised by the State Government.