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[Cites 0, Cited by 0] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(5) in The States Reorganisation Act, 1956

(5)The State of Andhra Pradesh shall be liable to pay to each of the new States of Mysore and Bombay on account of its share of the paid-up capital of the Financial Corporation for the existing State of Hyderabad such amount as the Central Government may, by order, determine.