Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 59 in The Bombay Reorganisation Act, 1960 59. Pensions.- The liability of the State of Bombay in respect of pensions shall pass to, or be apportioned between, the State of Maharashtra and Gujarat in accordance with the provisions contained in the Eleventh Schedule.
