Section 81(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(2)On and with effect from the date of abolition of the Himachal Pradesh Marketing Board under sub-section (1)--(a)the members including the Chairman of the Himachal Pradesh Marketing Board shall cease to hold office;(b)all properties, funds and dues which are vested in or realisable by the Himachal Pradesh Marketing Board shall vest in and be realizable by the Board; and(c)all the liabilities which are enforceable against the Himachal Pradesh Marketing Board shall be enforceable against the Board.
