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[Cites 0, Cited by 0] [Section 371F] [Entire Act]

Union of India - Subsection

Section 371F(k) in Constitution of India, 1950

(k)all laws in force immediately before the appointed day in the territories comprised in the State of Sikkim or any part thereof shall continue to be in force therein until amended or repealed by a competent Legislature or other competent authority;