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Union of India - Section

Section 36 in The Madhya Pradesh Reorganisation Act, 2000

36. Distribution of revenue.-

The President shall, by order, determine the share of the States of Madhya Pradesh and Chhattisgarh in the total amount payable to the existing State of Madhya Pradesh on the recommendation of the Finance Commission constituted under article 280 of the Constitution, in such manner as he thinks fit.