Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(d) in The State Of Mizoram Act, 1986

(d)in article 244,-
(i)in clause (1), for the words "Meghalaya and Tripura", the words "Meghalaya, Tripura and Mizoram" shall be substituted;
(ii)in clause (2), for the words "Meghalaya and Tripura and the Union territory of Mizoram", the words "Meghalaya, Tripura and Mizoram" shall be substituted;