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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(6)(c) in State of Nagaland Act, 1962

(c)after considering all objections and suggestions which may have been received by it before the date so specified, determine the matters mentioned in sub-section (4) by one or more final orders and cause such order or orders to be published in the Official Gazette of the State of Assam; and upon such publication the order or orders shall have the full force of law and shall not be called in question in any court;