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[Cites 0, Cited by 2] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in Bihar Reorganisation Act, 2000

(2)All other sitting members of the Legislative Assembly of the existing State of Bihar shall continue to be members of the Legislative Assembly of that State and any such sitting member representing a constituency the extent, or the name and extent of which are altered by virtue of the provisions of section 10 shall be deemed to have been elected to the Legislative Assembly of Bihar by that constituency as so altered.