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[Cites 0, Cited by 2] [Section 3A] [Entire Act]

State of Karnataka - Subsection

Section 3A(b) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987

(b)from the time of such split, such faction shall be deemed to be the political party to which he belongs for the purpose of sub-section (1) of section 3 and to be his political party for the purpose of this section.