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[Cites 0, Cited by 0] [Section 43A] [Entire Act]

Union of India - Subsection

Section 43A(7) in The Government Of Union Territories Act, 1963

(7)Every order made under sub-section (5) and every notification issued under sub-section (6) shall be laid as soon as may be after it is made or issued before the Legislative Assembly of the Union territory of Mizoram.