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Section 67 — Certain expenditure to be charged on Consolidated Fund.

The Bombay Reorganisation Act, 1960
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.

Official Hindi (PDF) ↗

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