Section 56(3) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(3)Without prejudice to the general application of the provisions of sub-sections (1) and (2), the assets and liabilities immediately before the 1st November, 1966, of the Council constituted under section 3 of the Punjab Homoeopathic Practitioners Act, 1965 (16 of 1965), which by virtue of any agreement or otherwise under the Punjab Re-organisation Act, 1966 (31 of 1966), may devolve on the Union, shall, if the Government so directs, become the assets and liabilities of the Council.
