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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(2)(a) in The Meghalaya Administration of Justice (Amendment) Act, 1976

(a)In the Rules for the Administration of Justice and Police in the Khasi Hills District and Jaintia Hills District, published with Notification No. 2618-AP, dated 29th March, 1937, as amended,-
(i)for the words "Khasi Hills District" wherever they occur, other than in the title of the Rules, the words "East Khasi Hills District, West Khasi Hills District" shall be substituted, and
(ii)for the words "Khasi Hills District and Jaintia Hills District" occurring in the title of the Rules the words "Khasi and Jaintia Hills" shall be substituted.