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[Cites 0, Cited by 0] [Section 371A(2)] [Section 371A] [Entire Act]

Union of India - Subsection

Section 371A(2)(b) in Constitution of India, 1950

(b)where any money is provided by the Government of India to the Government of Nagaland to meet the requirements of the State of Nagaland as a whole, the Governor shall in his discretion arrange for an equitable allocation of that money between the Tuensang district and the rest of the State;