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[Cites 0, Cited by 0] [Section 110] [Entire Act]

NCT Delhi - Subsection

Section 110(2) in The Delhi Water Board Act, 1998

(2)From the date of dissolution specified under sub-section (1)
(a)all the properties, funds and dues which are vested in, or realisable by, the Board shall vest in, or shall be realisable by the Government; (b) all liabilities which are enforceable against the Board shall be enforceable against the Government.