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[Cites 0, Cited by 0] [Section 54A] [Entire Act]

Union of India - Subsection

Section 54A(3) in The Government Of Union Territories Act, 1963

(3)The provisional Legislative Assembly constituted under this section shall, for so long as it is in existence, be deemed to be the Legislative Assembly duly constituted under this Act and accordingly the other provisions of this Act, so far as may be, apply in relation to the provisional Legislative Assembly as they apply in relation to the Legislative Assembly.]