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[Cites 0, Cited by 0] [Section 62(4)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(4)(b) in Bihar Reorganisation Act, 2000

(b)upon the dissolution of the existing Board or Corporation,
(i)any assets, rights and liabilities which would otherwise have passed to that State by or under the provisions of sub-section (3) shall pass to the new Board or the new Corporation instead of to that State;
(ii)any employee who would otherwise have been transferred to or re-employed by that State under sub-section (3), read with clause (i) of sub-section (5), shall be transferred to or re-employed by the new Board or the new Corporation instead of to or by that State.