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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(b) in The Two-Member Constituencies (Abolition) Act, 1961 (b)after considering all objections and suggestions which may have been received by it before the date so specified, determine the matters referred to in section 3 ; and
