Section 54(4) in The Bombay Reorganisation Act, 1960
(4)Where a sinking fund or a depreciation fund is maintained by the State of Bombay for repayment of any lone raised by it, the securities held in respect of investments made from that fund shall be divided between the States of Maharashtra and Gujarat in the same proportion in which the total public debt is divided between the two States under this section.Explanation.- For the purpose of this sub-section, the fund in the public account of the State of Bombay known as the Debt Redemption and Avoidance Fund shall be deemed to be a sinking fund.
