Section 10(2) in The West Bengal Khadi And Village Industries Board Act, 1959
(2)On the issue of a notification under sub-section (1) all liabilities incurred, all contracts executed and all matters and things engaged to be done by the State Government at any time before and up to the date of publication of the notification, in connection with the organisation, development or regulation of the khadi industries or the village industries specified in the notification, shall, on and from the date of publication of the notification, be deemed to have been incurred, executed or engaged to be done by the Board, and in all suits and other legal proceedings instituted by or against the State Government in connection with the aforesaid industries before and up to the date of publication of the notification, the Board, shall, on and from such date, be deemed to be substituted for the State Government.
