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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(5) in The Bombay Reorganisation Act, 1960

(5)The share of the State of Gujarat in the liability on account of public debt apportioned under sub-section (3) shall be reduced by 1,419 lakhs of rupees and the share of the Share of the State of Maharashtra in such liability shall be correspondingly increased.