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[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(4)(a) in Bihar Reorganisation Act, 2000

(a)if re-lent to any local body, body corporate or other institution in any local area, be the debt of the State in which the local area is included on the appointed day; or