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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Assam Reorganisation (Meghalaya) Act, 1969

(2)Nothing in this section shall--
(a)be deemed to transfer to the Governor any functions conferred by any existing law on any other authority; or
(b)prevent Parliament or the Legislature of the State of Assam or Meghalaya from conferring by law functions on any authority subordinate to the Governor.