Section 66(2)(a) in The North-Eastern Areas (Reorganisation) Act, 1971

[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2)(a) in The North-Eastern Areas (Reorganisation) Act, 1971

(a)if he is deemed to have been allocated to any State under section 62 or section 64 or section 65, shall be deemed to have been rendered in connection with the affairs of that State,

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Union of India - Subsection

Section 66(2)(a) in The North-Eastern Areas (Reorganisation) Act, 1971