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[Cites 0, Cited by 1] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(2) in The Bombay Reorganisation Act, 1960

(2)As soon as may be after the appointed day, the Central Government shall, by general or special order, determine the State to which every person provisionally allotted to the State of Maharashtra or Gujarat, shall be finally allotted for service and the date with effect from which such allotment shall take effect or be deemed to have taken effect.