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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(b) in Bihar Reorganisation Act, 2000

(b)in any other case, be initially a liability of the State of Bihar, but subject to such financial adjustment as may he agreed upon between the States of Bihar and Jharkhand or, in default of such agreement, as the Central Government may, by order, direct.