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Union of India - Section

Section 6 in The Bombay Reorganisation Act, 1960

6. Amendment of the Fourth Schedule to the Constitution.-

As from the appointed day, there shall be allotted 19 seats to the State of Maharashtra, and 11 seats to the State of Gujarat, in the Council of States, and in the Fourth Schedule to the Constitution in the Table,-
(a)for entry 4, the following entry shall be substituted, namely:-
"4 Gujarat .......11";
(b)after entry 7, the following entry shall be inserted namely:-
"8 Maharashtra .......19";
(c)entries 8 to 18 shall be renumbered as entries 9 to 19 respectively; and
(d)for the figures "221", the figures "224" shall be substituted.