On and from the appointed day, in the States Reorganisation Act, 1956,— (a) for clause (c) of section 15, the following clause shall be substituted, namely:— “(c) the Eastern Zone, comprising the States of Bihar, West Bengal and Orissa;”; (b) in sub-section (1) of section 16, clause (d) shall be omitted.Open in Lexace · Ask the AI about this section
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