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Cabinet grants Ex-post facto approval to amend — Bengal Eastern Frontier Regulations; protection to indigenous people of State of Manipur from CAA

The Union Cabinet gave its ex-post facto approval to the Adaptation of Laws (Amendment) Order, 2019 issued by the President of India under clause (2) of Article 372 of the Constitution to amend the Bengal Eastern Frontier Regulations (BEFR), 1873.

The notification will extend BEFR to the State of Manipur to give its indigenous people protection from the provisions of the Citizenship Amendment Act, 2019 and make necessary changes in the said Regulation.


Cabinet

[Source: PIB]

[Press Release dt. 24-12-2019]

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