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Citedby 2 docs
Bihar State Electricity Board vs Union Of India And Ors. on 28 March, 2001
Bihar State Electricity Board vs Union Of India (Uoi), Through The ... on 5 December, 2003

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[Section 62(4)] [Section 62] [Complete Act]
Central Government Act
Section 62(4)(a) in The Bihar Reorganisation Act, 2000
(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