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[Cites 0, Cited by 0] [Section 171(3)] [Section 171] [Entire Act]

Union of India - Subsection

Section 171(3)(b) in Constitution of India, 1950

(b)as nearly as may be, one-twelfth shall be elected by electorates consisting of persons residing in the State who have been for at least three years graduates of any university in the territory of India or have been for at least three years in possession of qualifications prescribed by or under any law made by Parliament as equivalent to that of a graduate of any such university;