Section 50(1)(a) in The Madhya Pradesh Reorganisation Act, 2000

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Union of India - Subsection

Section 50(1)(a) in The Madhya Pradesh Reorganisation Act, 2000

(a)if the purposes of the contract are, on and from the appointed day, exclusive purposes of either of the successor States of Madhya Pradesh and Chhattisgarh, then, of that State; or

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Union of India - Subsection

Section 50(1)(a) in The Madhya Pradesh Reorganisation Act, 2000