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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(2) in The Bombay Reorganisation Act, 1960

(2)In place of the cadres of the Indian Administrative Service and the Indian Police Service existing in the State of Bombay immediately before the appointed day, there shall, as from that day, be two separate cadres, one for the State of Maharashtra, and the other for the State of Gujarat, in respect of each of these services.