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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2)(b) in The Bombay Reorganisation Act, 1960

(b)if re-lent to the Bombay State Electricity Board, the Bombay State Road Transport Corporation, or the Bombay Housing Board or any other institution which becomes an inter-State institution on the appointed day, be divided between the State of Maharashtra and Gujarat in the same proportion in which the assets of such body corporate or institution are divided under the provision of Part VII.