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[Section 54(2)] [Section 54] [Complete Act]
Central Government Act
Section 54(2)(b) in The Punjab Reorganisation Act, 1966
(b) if re- lent to the Punjab State Electricity Board or any other institution which becomes an inter- State institution on the appointed day, be divided between the successor States in the same proportion in which the assets of such body corporate or institution are divided under the provisions of Part VII.