Part VII
Apportionment of Assets and Liabilities of Certain Part A and Part B States
75. Application of Part.-
The provisions of this Part shall apply in relation to the apportionment of the assets and liabilities immediately before the appointed day of every Part A or Part B State the whole or any part of whose territories is transferred to another State or becomes 1[Union territory] by virtue of the provisions of Part II; and the expression "existing State" shall accordingly be construed to mean any such Part A State or Part B State.
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