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[Cites 0, Cited by 0] [Section 106(4)] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(4)(b) in The States Reorganisation Act, 1956

(b)upon the dissolution of the existing Board, any assets and liabilities which would otherwise have passed to the successor State by or under the provisions of sub-section (3) shall pass to the new Board instead of to the successor State.