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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Merged States (Laws) Act, 1949

(b)the expression" new Provinces" means the Chief Commissioners' Provinces constituted by the States' Merger (Chief Commissioners' Provinces) Order, 1949 , 4 as amended by the States' Merger (United Provinces) Order, 1949 .