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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(2) in The Orissa Industrial Infrastructure Development Corporation Act, 1980

(2)From the said date-
(a)all properties, funds and dues which are vested in, or realisable by, the Corporation shall vest in or be realisable by the State Government ;
(b)all liabilities which are enforceable against the Corporation shall be enforceable against the State Government.