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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(1)(a) in The Bombay Reorganisation Act, 1960

(a)the State of Gujarat shall be liable to apply to the State of Maharashtra its share of the sums due from time to time for the servicing and repayment of the debt; and