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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(3) in Meghalaya Forest Authority Act, 1991

(3)In the event that there is no Council of Ministers in the State or Executive Committee in any District Council the Governors, as the case may be, of the Board shall, for the time being, be appointed by the Governor of Meghalaya.