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[Cites 0, Cited by 0] [Section 371A(2)] [Section 371A] [Entire Act]

Union of India - Subsection

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

(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;