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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in Chandernagore (Merger) Act, 1954

(2)As soon as may be after the appointed day, the electoral roll of the Hooghly parliamentary constituency shall be prepared in accordance with the provisions of the Representation of the People Act, 1950 (XLIII of 1950), and the rules made thereunder and the roll so prepared shall come into force immediately upon its final publication.