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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(2)(b) in The States Reorganisation Act, 1956

(b)for the purpose of determining the said shares, the debt shall be deemed to be divided between the successor States as if it were a debt referred to in sub-section (3).