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[Cites 0, Cited by 0] [Article 12B] [Constitution]

Constitution Subarticle

Article 12B(c) in Constitution of India

(c)the President may, with respect to any Act of Parliament, by notification, direct that it shall not apply to an autonomous district or an autonomous region in the State of Mizoram, or shall apply to such district or region or any part thereof, subject to such exceptions or modifications as he may specify in the notification and any such direction may be given so as to have retrospective effect.