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[Cites 0, Cited by 0] [Section 20A(2)] [Section 20A] [Entire Act]

Union of India - Subsection

Section 20A(2)(i) in The North-Eastern Areas (Reorganisation) Act, 1971

(i)in sub-paragraph (I), in clause (b), the words "subject to the previous approval of the Legislature of the State" and the second proviso to that sub-paragraph had been omitted;