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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Constitution Subarticle

Section 2(d) in THE CONSTITUTION (ONE HUNDREDTH AMENDMENT) ACT, 2015

(d)"transferred territory", means so much of the territories comprised in the India-Bangladesh agreement and its protocol and referred to in the Second Schedule as are demarcated for the purpose of being transferred by India to Bangladesh in pursuance of the agreements and its protocol referred to in clause (c).