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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(b) in The States Reorganisation Act, 1956

(b)all liabilities of the Union arising out of, or in relation to, the governance of an existing State shall, as from the appointed day, be liabilities of the successor State, unless the liabilities are relatable to a Union purpose.