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[Cites 0, Cited by 0] [Section 371F] [Entire Act]

Union of India - Subsection

Section 371F(g) in Constitution of India, 1950

(g)the Governor of Sikkim shall have special responsibility for peace and for an equitable arrangement for ensuring the social and economic advancement of different sections of the population of Sikkim and in the discharge of his special responsibility under this clause, the Governor of Sikkim shall, subject to such directions as the President may, from time to time, deem fit to issue, act in his discretion;