LexSection 73 — Amendment of Act 64 of 1950.
The North-Eastern Areas (Reorganisation) Act, 1971
On and from the appointed day, in section 47A of the Road Transport Corporations Act, 1950, in the Explanation to sub-section (1) , after clause (ii) , the following clause shall be inserted, namely:— “(iii) in relation to the Assam State Road Transport Corporation, shall mean the Government of the State of Assam or of Meghalaya as formed under the North-Eastern Areas (Reorganisation) Act, 1971.”.Open in Lexace · Ask the AI about this section