On and from the appointed day, in the Government of Union Territories Act, 1963,— (a) in clause (h) of sub-section (1) of section 2, the words “Manipur, Tripura,” shall be omitted; (b) in section 44, sub-section (2) shall be omitted; (c) section 52 shall be omitted.Open in Lexace · Ask the AI about this section
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