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

Union of India - Subsection

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

(b)for the purpose of determining the said share, the debt shall be deemed to be divided between the States of Maharashtra, and Gujarat as if it were a debt referred to in sub-section (2) or sub-section (3), as the case may be.