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The Inter-State Corporations Act, 1957 5. Power of Central Government to add to the Schedule.- The Central Government may, by notification in the Official Gazette, specify in the Schedule any Act under which a body corporate constituted for a State is functioning in two or more States by virtue of section 109 of the States Reorganisation Act, 1956 (37 of 1956), 2[or of any other enactment relating to reorganisation of States] and on the issue of such notification, the Schedule shall be deemed to be amended by the inclusion of the said Act therein. 2. Ins. by Act 11 of 1960, s. 75 (w.e.f. 1-5-1960).    |
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