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[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(4)(b) in Bihar Reorganisation Act, 2000

(b)if re-lent to the Bihar State Electricity Board, the Bihar State Road Transport Corporation, or the Bihar Housing Board or any other institution which becomes an inter-State institution on the appointed day, be divided between the States of Bihar and Jharkhand in the same proportion in which the assets of such body corporate or institution are divided under the provisions of Part VII of this Act.