Section 50(1)(b) in The Madhya Pradesh Reorganisation Act, 2000

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Union of India - Subsection

Section 50(1)(b) in The Madhya Pradesh Reorganisation Act, 2000

(b)in any other case, of the State of Madhya Pradesh, all rights and liabilities which have accrued, or may accrue under any such contract shall, to the extent to which they would have been rights or liabilities of the existing State of Madhya Pradesh, be rights or liabilities of the State of Chhattisgarh or the State of Madhya Pradesh, as the case may be:

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Union of India - Subsection

Section 50(1)(b) in The Madhya Pradesh Reorganisation Act, 2000