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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Assam - Subsection

Section 50(1) in The Deori Autonomous Council Act, 2005

(1)Subject to the provisions of this Act and the rules made thereunder, so much of the electoral roll the Assembly Constituency in force on the last date of nomination, as is relatable to a Village Council constituency, as defined in clause (b) of Section 2, shall be the electoral roll for that Village Council constituency.