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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(5)(c) in Bihar Reorganisation Act, 2000

(c)after considering all objections and suggestions which may have been received by it before the date so specified, determine by one or more orders the delimitation of constituencies and cause such order or orders to be published in the Official Gazette; and upon such publication, the order or orders shall have the full force of law and shall not be called in question in any Court.