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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2)(c) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(c)[ all property and assets, all rights, liabilities and obligations of the dissolved Market Committee in respect of civil or criminal proceedings, contracts, agreements or any other matter or thing arising in relation to any part of the Market Area of a dissolved Market Committee shall be vested in and stand transferred to the new Market Committee having jurisdiction over that part.] [Inserted by section 4 of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974.]