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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(c) in Brahmaputra Board Act, 1980

(c)a member each to represent respectively the Governments of Assam, Meghalaya, Nagaland, Manipur and Tripura and the Administrations of Arunachal Pradesh and Mizoram, and the North-Eastern council constituted under section 3 of the North-Eastern Council Act, 1971(84 of 1971), to be appointed by the Central Government ;