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Union of India - Section

Section 2 in The North-Eastern Council Act, 1971

2. Definitions.

In this Act, unless the context otherwise requires,--
(a)"Council" means the North-Eastern Council set up under section 3;
(b)[ "north-eastern area" means the area comprising the States of Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, [Nagaland, Sikkim and Tripura [Substituted for clauses (b) and (c) by State of Arunachal Pradesh Act (69 of 1986), Section 45 (11-2-87)]]