Section 53(4)(a) in The North-Eastern Areas (Reorganisation) Act, 1971

[Cites 0, Cited by 0] [Section 53(4)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(4)(a) in The North-Eastern Areas (Reorganisation) Act, 1971

(a)provision may be made by order of the Central Government enabling the new Board or the new Corporation to take over from the existing Board or corporation all or any of its undertakings, assets, rights and liabilities in that State, and

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Union of India - Subsection

Section 53(4)(a) in The North-Eastern Areas (Reorganisation) Act, 1971