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[Cites 0, Cited by 0] [Section 28I] [Entire Act]

Union of India - Subsection

Section 28I(1) in The North-Eastern Areas (Reorganisation) Act, 1971

(1)Except as hereinafter provided, the common High Court shall as from the commencement of the North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012, have no jurisdiction in respect of the States of Meghalaya, Manipur and Tripura.