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[Section 62(4)(b)] [Section 62(4)] [Section 62] [Complete Act]
Central Government Act
Section 62(4)(b)(i) in The Bihar Reorganisation Act, 2000
(i) any assets, rights and liabilities which would otherwise have passed to that State by or under the provisions of sub- section (3) shall pass to the new Board or the new Corporation instead of to that State;