Section 45(1) in The Bombay Reorganisation Act, 1960
(1)Section 3 of the Union Duties of Excise (Distribution) Act, 1957 (55 of 1957), sections 3 and 5 of the Estate Duty and Tax on Railway Passenger Rates (Distribution) Act, 1957 (57 of 1957), section 4 of and the Second Schedule to, the Additional Duties of Excise (Goods of Special Importance) Act, and paragraph 3 of the Constitution (Distribution of Revenues) No.2 Order, 1957 (58 of 1957), shall have effect subject to such modifications as are specified in the Ninth Schedule.
