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State of Meghalaya - Section

Section 6 in The Meghalaya Adaptation of Laws Order (No. 3), 1973

6.

Any reference in any existing law specified in the Schedule to this Order to a law which is not force in Meghalaya or any part thereof shall be construed as a reference to the corresponding law, if any, in force in Meghalaya or part thereof, as the case may be.