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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(a) in The Assam Reorganisation (Meghalaya) Act, 1969

(a)a Bill containing the same provisions would under the Constitution or this Act required the previous sanction of the President for the introduction thereof into the Legislative Assembly of Meghalaya; or