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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Madhya Pradesh - Subsection

Section 101(2)(b) in The M.P. Griha Nirman Mandal Adhiniyam, 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.