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[Cites 0, Cited by 0] [Section 239AA(2)] [Section 239AA] [Entire Act]

Union of India - Subsection

Section 239AA(2)(c) in Constitution of India, 1950

(c)The provisions of articles 324 to 327 and 329 shall apply in relation to the National Capital Territory, the Legislative Assembly of the National Capital Territory and the members thereof as they apply, in relation to a State, the Legislative Assembly of a State and the members thereof respectively; and any reference in articles 326 and 329 to "appropriate Legislature" shall be deemed to be a reference to Parliament.