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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(3) in The Bombay Reorganisation Act, 1960

(3)Every person who is finally allotted under the provisions of sub-section (2) to the State of Maharashtra or Gujarat shall if he is not already serving therein, be made available for serving in that State from such date as may be agreed upon between the two State Governments or, in default of such agreement, as may be determined by the Central Government.