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[Cites 0, Cited by 0] [Article 371A(2)] [Article 371A] [Constitution]

Constitution Subarticle

Article 371A(2)(d) in Constitution of India

(d)the Governor may make regulations for the peace, progress and good government of the Tuensang district and any regulations so made may repeal or amend with retrospective effect, if necessary, any Act of Parliament or any other law which is for the time being applicable to that district;