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5. Amendment of the First Schedule to the Constitution.- On and from the appointed day, in the First Schedule to the Constitution, under the heading -I. THE STATES",- (a) in the paragraph relating to the territories of the State of Bihar, the following shall be added at the end, namely:- -and the territories specified in section 3 of the Bihar Reorganisation Act, 2000"; (b) after entry 27, the following entry shall be inserted, namely:- -28. Jharkhand: The territories specified in section 3 of the Bihar Reorganisation Act, 2000.".    |
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