Section 3(2A) in Union Territories (Laws) Act, 1950
(2A)[ The Acts specified in Part A of the Schedule to this Act shall not extend to the State of Manipur, and the Acts specified in Part B thereof shall extend to, and be in force in that State only as from the date of commencement of the Union Territories (Laws) Amendment Act, 1956 (68 of 1956), and shall with effect from that date, be amended to the manner and to the extent specified in the said Part.] [Inserted by s. 2, Act 68 of 1956, (w.e.f. 1-1-1957).]
