Section 15(5) in Telangana Khadi and Village Industries Board Act, 1958
(5)On the Board being dissolved under sub-section (1)-(i)all funds and other properties vested in the Board shall vest in the Government; and(ii)all liabilities, legally subsisting and enforceable against the Board shall be enforceable against the Government to the extent of the funds and properties vested in the Government under clause (i).]
