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[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(5)(ii) in The North-Eastern Areas (Reorganisation) Act, 1971

(ii)to or by the new Board or the new Corporation constituted under sub-section (4), in the case of an order made under clause (a) of that sub-section.