Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(4) in The Government Of Union Territories Act, 1963 (4)[ Seats shall be reserved for the Scheduled Castes in the Legislative Assembly of the Union territory.] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)]
