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[Cites 0, Cited by 0] [Section 67(4)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(4)(a) in The Punjab Reorganisation Act, 1966

(a)provision may be made by order of the Central Government enabling the new Board or the new Corporation to take over from the existing Board or Corporation all or any of its undertakings, assets, rights and liabilities in that State, and