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1[22A. Allowances and privileges of Governor of Nagaland.- The allowances and privileges of the Governor of Nagaland 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.] 1. Ins. by Act 35 of 1981, s. 2 (w.e.f. 26-7-1981).    |
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