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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(1) in The Government of Union Territories Act, 1963

(1)There shall be a Standing Committee of the Legislative Assembly of the Union territory of Manipur consisting of all the members of the Legislative Assembly who for the time being represent the constituencies situated in the Hill Areas of that territory:Provided that the Chief Minister and the Speaker shall not be members of the Standing Committee.