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

Union of India - Subsection

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

(h)all property and assets (whether within or outside the territories comprised in the State of Sikkim) which immediately before the appointed day were vested in the Government of Sikkim or in any other authority or in any person for the purposes of the Government of Sikkim shall, as from the appointed day, vest in the Government of the State of Sikkim;