Section 59(1)(b) in The Punjab Reorganisation Act, 1966

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Union of India - Subsection

Section 59(1)(b) in The Punjab Reorganisation Act, 1966

(b)if the purposes of the contract are, on and from that day, not exclusively purposes of any one of the successor States, - of the State of Punjab, and all rights and liabilities which have accrued, or may accrue, under any such contract shall, to the extent to which they would have been rights or liabilities of the existing State of Punjab, be rights or liabilities of the successor State or, as the case may be, the State of Punjab specified above :

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Union of India - Subsection

Section 59(1)(b) in The Punjab Reorganisation Act, 1966