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The Assam Reorganisation (Meghalaya) Act, 1969

69. Power to suspend provisions of this Act in case of failure of constitutional machinery.-

Where a Proclamation is issued under article 356 in respect of Meghalaya, the President may, by the same Proclamation or a subsequent Proclamation varying it, suspend also, in whole or in part, the operation of any of the provisions of this Act.







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