Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(1)(b) in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003

(b)have not accepted the merger and opted to function as a separate group, and from the time of such merger, such other political party or new political party to which he belongs fro the purpose of sub-section (1) of section 3 and to be his political party for the purposes of this section.