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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3)(b) in The Assam Reorganisation (Meghalaya) Act, 1969

(b)for the purposes of section 36 relating to the effect of an Act of the Legislature of Meghalaya which is repugnant to an Act of the Legislature of the State of Assam or an existing law with respect to a matter enumerated in Part C of the Second Schedule, an Ordinance promulgated under this section on the advice of the Chief Minister of Assam shall be deemed to be an Act of the Legislature which has been assented to on the advice of the Chief Minister.