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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(2) in The M.P. Reorganisation Act, 2000

(2)Stores held for specific purposes, such as use or utilization in particular institutions, workshops or undertakings or on particular works under construction, shall pass to the successor States in whose territories such institutions, workshops, undertakings or works are located.