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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Goa - Subsection

Section 41(1)(b) in The Government of Union Territories Act, 1963

(b)to determine, on the basis of the latest census figures, the number of seats to be reserved for the scheduled castes and for the scheduled tribes in the Legislative Assembly of a Union territory other than the Union territory of Goa, Daman and Diu, and the constituencies in which these seats shall be so reserved.