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Citedby 10 docs - [
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Prushottam Pharmaceuticals vs The State Of Bihar & Ors on 18 November, 2011
Union Of India (Uoi) And Anr. vs Additional Collector, Monghyr ... on 21 March, 1984
The Commissioner Of Income-Tax vs K.C.S. Reddy And Messions Indian ... on 11 February, 1960
Julius Goswami And Anr. vs Chancellor Of Universities Of ... on 3 November, 1997
Rohtas Zila Gram Raksha Dal Singh ... vs State Of Bihar And Ors. on 2 August, 2001
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reorganisation act 2000
reorganisation act
section 2(e)
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Section 2
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Complete Act
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Central Government Act
Section 2(e) in The Bihar Reorganisation Act, 2000
(e) " existing State of Bihar" means the State of Bihar as existing immediately before the appointed day;