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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(3) in The Jharkhand Area Autonomous Council Act, 1994

(3)The Assembly constituency of the Council area, which are reserved for the Scheduled Castes or the Scheduled Tribes, shall on being divided under subsection (1), in two Council constituencies for those castes as the case may be.