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[Section 56] [Complete Act]
Central Government Act
Section 56(2) in The Punjab Reorganisation Act, 1966
(2) The liability of the existing State of Punjab in respect of any charitable or other endowment shall, on and from the appointed day, be the liability of the successor State in whose territories the institution entitled to the benefit of the endowment is located or of the successor State to which the objects of the endowment, under the terms thereof, are confined.