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[Cites 0, Cited by 9] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(3) in The States Reorganisation Act, 1956

(3)As soon as may he after the appointed day, the Central Government shall, by general or special order, determine the successor State to which every person referred to in sub-section (2) shall be finally allotted for service and the date with effect from which 'such allotment shall take effect or he deemed to have taken effect.