Section 3(c) in THE CONSTITUTION (ONE HUNDREDTH AMENDMENT) ACT, 2015
(c)in the paragraph relating to the territories of the State of Meghalaya, the words, brackets and figures "and the territories referred to in Part I of the First Schedule but excluding the territories referred to in Part II of the Second Schedule to the Constitution (One Hundredth Amendment) Act, 2015", shall be added at the end;
