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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(c) in The Assam Reorganisation (Meghalaya) Act, 1969

(c)an Act of the Legislature of Meghalaya containing the same provisions would be under this Act have been invalid unless, having been reserved for the consideration of the President, it had received the assent of the President :