Where, immediately before the appointed day, the State of Bihar or Uttar Pradesh is liable as guarantor in respect of any liability of a registered co-operative society, that liability shall,— (a) if the area of the society's operations is limited to the transferred territories, be a liability of the State to which the territories are transferred; and (b) in any other case, continue to be a liability of the State which, immediately before that day, was subject to such liability.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.