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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(6)(b) in The U.P. Board of Madarsa Education Act, 2004

(b)ail debts, liabilities and obligations of the existing Board, whether contractual or otherwise, shall stand transferred to the Board;