Section 33(3) in Bombay Khadi and Village Industries Act, 1960
(3)Where an order is made under sub-section (2) transferring the assets, rights and liabilities of the Saurashtra or the pre- Reorganisation Bombay Board, then by virtue of that order, such assets, rights and liabilities of the Board concerned shall vest in.; and be the assets, rights and liabilities of. the transferee.
