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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(a) in The M.P. Reorganisation Act, 2000

(a)if the area of operations of such society or persons is limited to the territories which, as from that day, are the territories of either of the States of Madhya Pradesh or Chhattisgarh, he a liability of that successor State; and