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[Cites 0, Cited by 1] [Article 239AA(2)] [Article 239AA] [Constitution]

Constitution Subarticle

Article 239AA(2)(c) in Constitution of India

(c)The provisions of articles 324 to 327 and 329 shall apply in relation to the National Capita! 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 my reference in articles 326 and 329 to "appropriate Legislature" shall be deemed to be a reference to Parliament.