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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Manipur - Subsection

Section 9(2) in The Manipur (Hill Areas) District Councils Act, 1971

(2)So much of the electoral roll for any parliamentary constituency for the time being in force as relates to the areas comprised within a constituency formed under section 5 shall be deemed to be the electoral roll for that constituency for the purposes of this Act.