Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 56] [Entire Act] Union of India - Subsection Section 56(a) in Bihar Reorganisation Act, 2000 (a)if the area of operations of such society of persons is limited to the territories which, as from that day, are the territories of either of the State of Bihar or Jharkhand be a liability of that successor State; and
