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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(c) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(c)all assets and liabilities of the Councils referred to in clause (b) shall belong to and be deemed to be the assets and liabilities of the Council established or deemed to be established under Section 3;