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[Cites 0, Cited by 0] [Section 244A(2)] [Section 244A] [Entire Act]

Union of India - Subsection

Section 244A(2)(a) in Constitution of India, 1950

(a)specify the matters enumerated in the State List or the Concurrent List with respect to which the Legislature of the autonomous State shall have power to make laws for the whole or any part thereof, whether to the exclusion of the Legislature of the State of Assam or otherwise;