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[Cites 0, Cited by 8] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Government Of Union Territories Act, 1963

(3)The Central Government may nominate not more than three persons, not being persons in the service of Government, to be members of the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)].