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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(2)(a) in The States Reorganisation Act, 1956

(a)the other successor States shall be liable to pay to the successor State so specified their shares of the sums due from time to time for the servicing and repayment of the debt, and