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[Cites 0, Cited by 0] [Section 44(4)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(4)(b) in The M.P. Reorganisation Act, 2000

(b)if re-lent to the Madhya Pradesh State electricity Board, the Madhya Pradesh State Road Transport Corporation, or the Madhya Pradesh Housing Board or any other institution which becomes as inter-State institution on the appointed day, be divided between the States of Madhya Pradesh and Chhattisgarh in the same proportion in which the assets of such body corporate or institution are divided under the provisions of Part VII of this Act.