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Union of India - Section

Section 81 in The States Reorganisation Act, 1956

81. Assets and liabilities of State undertakings.

(1)The assets and liabilities relating to any commercial or industrial undertaking of an existing State shall pass to the successor State in which the undertaking is located.
(2)Where a depreciation reserve fund is maintained by an existing State for any commercial or industrial undertaking, the securities held in respect of investments made from that fund shall pass to the successor State in which the undertaking is located.