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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(4) in The Haryana Relief of Agricultural Indebtedness Act, 1989

(4)When a Board is dissolved or ceases to exist otherwise, the State Government may at any time establish another Board within the same local limits in which the former Board had jurisdiction and may declare this Board to be the successor in office of the first Board.