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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Meghalaya - Subsection

Section 23(2) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007

(2)Subject to the provisions of sub-section (1) above, nothing in this section shall apply to any statements made or views expressed to the Executive Committee in confidence by the Syiem, the Deputy Syiem, the Basan, the Myntri, the Lyngdoh, the Syiem Raid, the Lyngdoh Raid, Longsan or Rangbah Shnong in their official capacity or in the due performance of their duties.