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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(2) in Bihar Reorganisation Act, 2000

(2)Any directions issued under sub-section (1) in respect of a company referred to in that sub-section, may include direction
(a)regarding the division of the interests and shares of existing State of Bihar in the company among the successor States;
(b)requiring the reconstitution of the Board of Directors of the company so as to give adequate representation to both, the successor States.