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State of Meghalaya - Section
Section 4 in The Meghalaya Adaptation of Laws Order (No. 3), 1973
4.
Whenever an expression mentioned in column (1) of the Table hereunder printed occurs in any existing law mentioned in the Schedule to this Order, then unless that expression is by this Order expressly directed to be otherwise adapted or modified or to stand unmodified or to be omitted there shall be substituted therefor the expression set opposite to it in column (2) of the Table, and there shall also be made in any sentence in which the expression occurs such consequential amendments as the rules of grammar may require :Table| 1 | 2 | |
| 1. | Assam or Meghalaya | Meghalaya. |
| 2. | Governor, Governor of Assam or Governor of Assam exercisinghis functions as Governor in relation to Meghalaya | Governor of Meghalaya. |
| 3. | Official Gazette | "Official Gazette" which expression shall standunmodified and shall mean the Gazette of Meghalaya but whereverthe words "Notification in the" preceded it theexpression "in the Official Gazette" shall be omitted. |
| 4. | State, the State, the State of Assam and the Assam State(Except where it occurs in the expressions State Government orInter-State Government) | Meghalaya. |
| 5. | Government, State Government, State Government of Assam,Assam Government, Government of Assam or Government of Meghalaya | Government of Meghalaya. |