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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(1)(b) in The M.P. Reorganisation Act, 2000

(b)where any such undertaking or part thereof is located, in more than one successor State, the assets, liabilities and securities shall be divided in such manner as may be agreed upon between the successor States within a period of two years from the appointed day oi in failure of such agreement as the Central Government may by order direct.