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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(2) in Assam Industrial Infrastructure Development Corporation Act, 1990

(2)From the said date -
(a)All properties, funds and dues which are vested in or realizable by, shall vest in or be realizable by, the State Government;
(b)All liabilities which are enforceable against the Corporation shall be enforceable against the State Government.