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[Cites 0, Cited by 1] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(2) in Bihar Reorganisation Act, 2000

(2)The Government of the States of Uttar Pradesh, Bihar, Jharkhand and Madhya Pradesh shall at all times provide the necessary funds to the Board to meet all expenses (including the salaries and allowances of the staff) required for the discharge of its functions and such amounts shall be apportioned among the States concerned in such proportion as the Central Government may having regard to the benefits to each of the said States specify,