Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 75 in The Assam Reorganisation (Meghalaya) Act, 1969 75. Amendment of Act 2 of 1934. In section 21A of the Reserve Bank of India Act, 1934 (2 of 1934), in sub-section (1), after the words "any State", the brackets and words "(including the autonomous State of Meghalaya)", shall be inserted.
