Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37(4)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(4)(a) in The State Of Himachal Pradesh Act, 1970

(a)any benefit or burden of any assets, rights, liabilities or obligations of the Union under the Punjab Reorganisation Act., 1966 (31 of 1966) attributable to the transferred territories as defined in the said Act;