Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 31A in The West Bengal Khadi And Village Industries Board Act, 1959 31A. [ Vesting of assets and liabilities of the Board after its dissolution. [Section 31A inserted by W.B. Act 35 of 1983.] - On dissolution of the Board, its assets and liabilities shall vest in the State Government.]
