Section 371A(2)(c) in Constitution of India, 1950

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Union of India - Subsection

Section 371A(2)(c) in Constitution of India, 1950

(c)no Act of the Legislature of Nagaland shall apply to the Tuensang district unless the Governor, on the recommendation of the regional council, by public notification so directs and the Governor in giving such direction with respect to any such Act may direct that the Act shall in its application to the Tuensang district or any part thereof have effect subject to such exceptions or modifications as the Governor may specify on the recommendation of the regional council:

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Union of India - Subsection

Section 371A(2)(c) in Constitution of India, 1950