(1) This Act may be called the North-Eastern Council Act, 1971. (2) It shall come into force on such date 1 , being a date not earlier than the day appointed under clause (b) of section 2 of the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971), as the Central Government may, by notification in the Official Gazette, appoint.Open in Lexace · Ask the AI about this section
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