Section 52(3) in The Bombay Reorganisation Act, 1960

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Union of India - Subsection

Section 52(3) in The Bombay Reorganisation Act, 1960

(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

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Union of India - Subsection

Section 52(3) in The Bombay Reorganisation Act, 1960