Section 43D(1)(ii) in The Government Of Union Territories Act, 1963

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Union of India - Subsection

Section 43D(1)(ii) in The Government Of Union Territories Act, 1963

(ii)the constituencies in which those seats shall be so reserved having regard to the provisions of clause (c), or, as the case may be, clause (d), of sub-section (1) of section 9 of the Delimitation Act and without altering the extent of any constituency as delimited by the Delimitation Commission.

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Union of India - Subsection

Section 43D(1)(ii) in The Government Of Union Territories Act, 1963