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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1)(b) in The Assam Reorganisation (Meghalaya) Act, 1969

(b)the regulation of the borrowing of money or the giving of any guarantee by Meghalaya, or the amendment of the law with respect to any financial obligations undertaken or to be undertaken by Meghalaya;