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48. Allowances and privileges of the Governors of Assam, Manipur, Meghalaya and Tripura.-

The allowances and privileges of the Governors of Assam, Manipur, Meghalaya and Tripura shall, until provision in that behalf is made by Parliament by law under clause (3) of article 158, be such as the President may, by order, determine.



North-Eastern Areas (Reorganisation) Act, 1971 Back




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