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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(a) in The States Reorganisation Act, 1956

(a)the numbers to be filled by persons elected by the electorates referred to in sub-clauses (a), (b) and (c) of clause (3) of article 171 shall be [31, 8 and 8] [Substituted by Act 37 of 1957, Section 6(2), for "24, 6 and 6"] respectively;