Section 43(1)(b) in The Madhya Pradesh Reorganisation Act, 2000

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Union of India - Subsection

Section 43(1)(b) in The Madhya Pradesh Reorganisation Act, 2000

(b)where any such undertaking or part thereof is located, in more than one successor State, the assets, liabilities and securities shall be divided in such manner as may be agreed upon between the successor States within a period of two years from the appointed day or in failure of such agreement as the Central Government may by order direct.

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Union of India - Subsection

Section 43(1)(b) in The Madhya Pradesh Reorganisation Act, 2000