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State of Assam - Section

Section 64 in Mising Autonomous Council Act, 1995

64. Effect of Bye-law etc.

- All the bye-laws, regulations made, orders passed and notification issued under this Act by the General Council or the Executive Council or the Village Councils as the case may be shall be subject to maintenance of security and safety of the State of Assam and Government shall have the powers to take such steps as may be deemed necessary for the purpose.