Section 88(c) in The States Reorganisation Act, 1956
(c)in any other case, be initially a liability of the principal successor State, but subject to such financial adjustment as may be agreed upon between all the successor States concerned, or in default of such agreement, as the Central Government may by order direct. 89. Liability as guarantor of co-operative society 89. Liability as guarantor of co-operative society. Where, immediately before the appointed day, an existing State is liable as guarantor in respect of any liability of a registered co-operative society, that lability of the existing State shall--
