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[Cites 0, Cited by 0] [Section 332(3)] [Section 332] [Entire Act]

Union of India - Subsection

Section 332(3)(a) in Constitution of India, 1950

(a)if all the seats in the Legislative Assembly of such State in existence on the date of coming into force of the Constitution (Fifty-seventh Amendment) Act, 1987 (hereafter in this clause referred to as the existing Assembly) are held by members of the Scheduled Tribes, all the seats except one;