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[Cites 0, Cited by 1] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Auroville Foundation Act, 1988

(3)All the names of residents' which have been included in the register maintained by the Administrator under section 5 of the Auroville (Emergency Provisions) Act, 1980 (59 of 1980.) immediately before the appointed day, shall be deemed to have been included in the register maintained under this section.