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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2)(b) in The States Reorganisation Act, 1956

(b)six persons to be elected in such manner as may be prescribed by the members of the Legislative Assembly of the existing State of Patiala and East Punjab States Union from amongst persons who are not members of that Assembly. [* * * * *] [Sub-sections (3) and (4) omitted by Act 37 of 1957, Section 9(7) (with retrospective effect)]