73. Amendment of Act 64 of 1950.-

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.".