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[Cites 0, Cited by 1] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(b) in The States Reorganisation Act, 1956

(b)the sitting member representing that constituency shall, as from the appointed day, be deemed to have been elected to the said Legislative Assembly by that constituency and shall cease to be a member of the Legislative Assembly of which he was a member immediately before that day.