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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(d) in The Punjab Reorganisation Act, 1966

(d)constituencies in which seats are reserved for the Scheduled Tribes shall as far as practicable, be located in areas where the proportion of their population to the total population is the largest.