Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY REORGANISATION (REMOVAL OF DIFFICULTIES) ORDER NO. 2 CONTENTS 1. 1 2. 2 BOMBAY REORGANISATION (REMOVAL OF DIFFICULTIES) ORDER NO. 2 BOMBAY REORGANISATION (REMOVAL OF DIFFICULTIES) ORDER NO. 2 1. 1 :- (i) This Order may be called the Bombay Reorganisation (Removal of Difficulties) Order No. 2. (ii) It shall come into force at once. 2. 2 :- The liability of the State of Bombay in respect of pensions drawn in a State other than Maharashtra or Gujarat shall be the liability of the State of Maharashtra, subject to the adjustments to be made in accordance with the provisions of paragraph 3 of the Eleventh Schedule to the Bombay Reorganisation Act, 1960, as if such pensions had been drawn in any treasury in the State of Maharashtra under paragraph I thereof.