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[Cites 0, Cited by 1] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(1) in The Inter-State River Water Disputes Act, 1956

(1)Without prejudice to the provisions of section 6, the Central Government may, by notification in the Official Gazette, frame a scheme or schemes whereby provision may be made for all matters necessary to give effect to the decision of a Tribunal.