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State of Madhya Pradesh - Section

Section 45 in The M.P. Reorganisation Act, 2000

45. Floating loans.

- All liabilities of the existing State of Madhya Pradesh of any boating loan to provide short term finance to any local body, body corporate or other institution shall be determined by mutual agreement between the successor States, failing which the Central Government shall determine such liability between the successor States in consultation with such States.