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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(3) in The M.P. Reorganisation Act, 2000

(3)The apportionment of assets and liabilities would be subject to such financial adjustment as may be necessary' to secure just, reasonable and equitable apportionment of the assets and liabilities amongst the successor States.