Section 3(1) in The Madhya Pradesh State Warehousing Corporation (Apportionment of assets, rights and liabilities) Order, 2006
(1)The Corporation is deemed to have been dissolved with effect from the 1st day of October, 2002 in terms of sub-section (3) of Section 58 of the Madhya Pradesh Reorganisation Act, 2000, and hence this Order of apportionment of assets, rights and liabilities of the Corporation.
