Section 3A in The Haryana Board of School Education Act, 1969
3A. Transfer of assets and liabilities.
- On and with effect from the 31st January, 1970 all assets and liabilities and all property, movable or immovable, and all other rights and interests arising out of such property as were immediately before that date in the ownership, possession, power or control of the Board as it existed immediately before such date shall be transferred to, and shall vest in, the new Board.
