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[Cites 0, Cited by 0] [Section 43C] [Entire Act]

Union of India - Subsection

Section 43C(1) in The Government Of Union Territories Act, 1963

(1)The provisions of sections 39 to 43 (both inclusive) shall not apply to the delimitation of parliamentary constituencies in the Union territory of Arunachal Pradesh or to the delimitation of constituencies for the purpose of elections to the Legislative Assembly of that Union territory.