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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4)(a) in The State Of Arunachal Pradesh Act, 1986

(a)publish its proposals for the delimitation of constituencies together with the dissenting proposals, if any, of any associate member who desires publication thereof, in the Official Gazette and in such other manner as the Commission may consider fit, together with a notice inviting objection as suggestions in relation to the proposals and specifying a date on or after which the proposals will be further considered by it;