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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1) in Bihar Reorganisation Act, 2000

(1)All liabilities on account of Public Debt and Public Account of the existing State of Bihar outstanding immediately before the appointed day shall be apportioned in the ratio of population of the successor Slates unless a different mode of apportionment is provided under the provisions of this Act.