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[Cites 0, Cited by 0] [Section 20B(4)] [Section 20B] [Entire Act]

Union of India - Subsection

Section 20B(4)(d) in Constitution of India, 1950

(d)the continuance of any laws made by the existing Regional Council and in force immediately before the prescribed date, subject to such adaptations and modifications, whether by way of repeal or amendment, as the Administrator may make in this behalf until such laws are altered, repealed or amended by a competent Legislature or other competent authority;