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Union of India - Section

Section 52 in The Bombay Reorganisation Act, 1960

52. Special Revenue Reserve Fund in Gujarat.-

(1)Out of the investments in the cash balance investment account which remain with the State of Maharashtra after giving effect to the provisions of section 51, such securities of the value of 1,420 lakhs of rupees as the Central Government may by order specify shall stand transferred to the State of Gujarat.
(2)There shall be constituted in the State of Gujarat a Fund to be called the Special Revenue Reserve Fund consisting of the securities transferred to that State under sub-section (1) and such other securities belonging to the State of Gujarat of the value of 1,419 lakhs of rupees as the Central Government may be order specify.
(3)From and of the Fund constituted under sub-section (2), there shall be transferred as receipts in the revenue account of the State of Gujarat in each of the financial years specified in column 1 of the following Table a sum set out against that year in column 2 thereof, and in the financial year 1969-70, the balance, if any, remaining in the fund:-
Financial year Amount in lakhs of rupees.
(1) (2)
1962-63 612
1963-64 585
1964-65 561
1965-66 526
1966-67 433
1967-68 340
1968-69 209