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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Nagaland - Subsection

Section 40(2) in Nagaland Interpretation and General Clauses Act, 1978

(2)Any provision in an enactment made by Legislative Assembly in accordance with the provisions of sub-Section (1) shall, on the expiry of two successive sessions immediately following the publication of the rule, cease to have effect,without prejudice to the validity of anything previously done under that rule.