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[Cites 0, Cited by 0] [Section 371F] [Entire Act]

Union of India - Subsection

Section 371F(m) in Constitution of India, 1950

(m)neither the Supreme Court nor any other Court shall have jurisdiction in respect of any dispute or other matter arising out of any treaty, agreement, engagement or other similar instrument relating to Sikkim which was entered into or executed before the appointed day and to which the Government of India or any of its predecessor Governments was a party, but nothing in this clause shall be construed to derogate from the provisions of article 143;