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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(4) in The Acquired Territories (Merger) Act, 1960

(4)Any order made under sub-section (1) or sub-section (2) may be so made as to be retrospective to any date not earlier than the appointed day.THE FIRST SCHEDULE(See Sections 2(a), 2(g), 3 and 4)