Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 2A in Constitution of India, 1950 2A. [ Sikkim to be associated with the Union. [Inserted by the Constitution (Thirty-fifth Amendment) Act, 1974, Section 2 (w.e.f. 1.3.1975). ] - [ Repealed by the Constitution (Thirty-sixth Amendment) Act , 1975, section 5 (w.e.f.26-4-1975).]
