Section 35 in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
35. Liability as guarantor of co-operative societies.
Where, immediately before the appointed day, Bihar is liable as guarantor in respect of any liability of a registered co-operative society, that liability shall--(a)if the area of the society's operations is limited to the transferred territories, be a liability of West Bengal; and(b)in any other case, continue to be a liability of Bihar.
