Section 7 — Amendment of the Fourth Schedule to the Constitution.

The Bihar Reorganisation Act, 2000
On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,-- (a) entries 4 to 29 shall be renumbered as entries 5 to 30 respectively; (b) in entry 3, for the figures "22" the figures "16" shall be substituted; (c) after entry 3, the following entry shall be inserted, namely:-- "4. Jharkhand...................................... 6".

Official Hindi (PDF) ↗

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