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

State of Assam - Subsection

Section 1(2) in The Assam Reorganisation (Meghalaya) Act, 1969

(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint: Provided that different dates 1 may be appointed for different provisions of this Act.