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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3)(a) in The Assam Reorganisation (Meghalaya) Act, 1969

(a)for the purposes of section 35 relating to the effect of an Act of the Legislature of Meghalaya which is repugnant to and Act of Parliament or and existing law with respect to a matter enumerated in the Concurred List in the Seventh Schedule to the Constitution, and Ordinance promulgated, under this section in pursuance of instructions from the President shall be deemed to be an Act of the Legislature which has been reserved from the consideration of the Legislature which has been reserved and assented to by him;