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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The North-Eastern Areas (Reorganisation) Act, 1971

(3)The sitting member of the House of the People representing immediately before the appointed day the Autonomous Districts parliamentary constituency shall, as from that day, be deemed to have been elected under sub-clause (a) of clause (1) of article 81 to the House of the People from the Shillong parliamentary constituency.