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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Puducherry - Subsection

Section 8(2) in The Pondicherry (Alteration Of Name) Act, 2006

(2)Nothing in sub-section (1) shall be deemed to prevent Parliament or Legislative Assembly of the Union territory of Puducherry or other competent authority from repealing or amending any law adapted or modified by the appropriate Government under the said sub-section.