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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(6)(b) in The West Bengal Legislature (Members' Pension) Act, 1986

(b)where the Legislative Assembly is dissolved before the expiration of the period of its duration referred to in clause (1) of article 172 of the Constitution of India, the period commencing from the date appointed for the first meeting of the Legislative Assembly after the general election held for the purpose of constituting a new Legislative Assembly and ending on the date of such dissolution shall be deemed to be the period of five years: