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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2)(a) in The State Of Himachal Pradesh Act, 1970

(a)[ all the persons (or as many of them as are available) having been elected from parliament constituencies in the Union territory of Himachal Pradesh, were members of the House of the People immediately before its dissolution by the order of the President published with notification No. 37/2/70/T, dated the 27th December, 1970, of the Lok Sabha Secretariat, in the Gazette of India, dated the 27th December , 1970, or if the delimitation of any consitencies is taken up after first constitution, following such dissolution, of the House of the People, all the member elected to such House (or as many of them as are available) from parliamentary constituencies in the State of Himachal Pradesh; and] [Substituted by Act 15 of 1971, Section 3 (w.e.f. 5-1-1971)]