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

State of West Bengal - Subsection

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

(a)where a general election is held for the purpose of constituting a new Legislative Assembly on the expiration of the duration of the existing Legislative Assembly or on its dissolution, but no election of any Member from an Assembly constituency can be held simultaneously with such general election for any reasons whatsoever, and a Member is elected from such constituency at an election held after such general election, the period of five years in respect of such Member shall be deemed to have commenced from the date appointed for the first meeting of the Legislative Assembly after the general election;