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[Cites 0, Cited by 0] [Article 371F] [Constitution]

Constitution Subarticle

Article 371F(c) in Constitution of India

(c)in the case of the Assembly deemed to be the Legislative Assembly of the State of Sikkim under clause (b), the references to the period of five years in clause (1) of article 172 shall be construed as references to a period of four years and the said period of four years shall be deemed to commence from the appointed day;