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[Cites 0, Cited by 0] [Article 12AA] [Constitution]

Constitution Subarticle

Article 12AA(b) in Constitution of India

(b)the Governor may, by public notification, direct that any Act of the Legislature of the State of Tripura to which the provisions of clause (a) of this sub-paragraph do not apply, shall not apply to the autonomous district or an autonomous region in that State, or shall apply to that district or such region, or any part thereof, subject to such exceptions or modifications, as he may specify in the notification;