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[Cites 0, Cited by 0] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(4) in Government of India Act, 1935

(4)If in the case of any Local Government in India there are outstanding immediately before the commencement of Part III of this Act any loans or other financial obligations secured upon the revenues of the Province, all liabilities in respect of those loans and obligations shall, as from that date, be liabilities of the Government of, and shall be secured upon the revenues of, the corresponding Province under this Act.