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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Bombay Reorganisation Act, 1960

(3)The sitting member of the Legislative Assembly of Bombay nominated to that Assembly under article 333 to represent the Anglo Indian community shall be deemed to have been nominated to represent that said community in the Legislative Assembly of Maharashtra under that article.