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 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(b) in The Bombay Reorganisation Act, 1960

(b)the assembly constituencies into which the State shall be divided, the extent of, and the number of seats to be allotted to, each such constituency, and the number of seats, if any, to be reserved for the scheduled castes or the scheduled tribes of the State in each such constituency; and