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

Union of India - Subsection

Section 43D(4) in The Government Of Union Territories Act, 1963

(4)Nothing contained in the foregoing sub-sections shall affect the representation in the Legislative Assembly existing on the date of publication in the Gazette of India, under sub-section (2), of any order made by the Election Commission.