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Union of India - Section

Section 67 in The Bombay Reorganisation Act, 1960

67. Certain expenditure to be charged on Consolidated Fund.-

All sums payable either by the State of Maharashtra or by the State of Gujarat to the other State or by the Central Government to either of those States, by virtue of the provisions of this Act, shall be charged on the Consolidated Fund of the State by which such sums are payable or, as the case may be, the Consolidated Fund of India.