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[Cites 0, Cited by 0] [Article 12B] [Constitution]

Constitution Subarticle

Article 12B(b) in Constitution of India

(b)the Governor may, by public notification, direct that any Act of the Legislature of the State of Mizoram to which the provisions of clause (a) of this sub-paragraph do not apply, shall not apply to an autonomous district or an autonomous region in that Stale, or shall apply to such district or region, or any part thereof, subject to such exceptions or modifications, as he may specify in the notification;