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[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(3)(a) in Bihar Reorganisation Act, 2000

(a)the regulation of supply of water from the projects referred to in sub-section (1) of section 78 to States of Uttar Pradesh, Bihar, Jharkhand and Madhya Pradesh having regard to
(i)any agreement entered into or arrangement made covering the Governments of existing State of Bihar and the States of Uttar Pradesh, Bihar, Jharkhand and Madhya Pradesh, and
(ii)the agreement or the order referred to in sub-section (2) of section 78;