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State of Meghalaya - Section

Section 41 in Meghalaya Interpretation and General Clauses Act, 1972

41. Citation of enactments.

(1)Any enactment may be cited by reference to the title conferred thereon or by reference to the number and year thereof.
(2)Any provision in an enactment may be cited by reference to the section of the enactment in which the provision is contained.