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[Cites 0, Cited by 2] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(b) in The Bombay Reorganisation Act, 1960

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