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[Cites 0, Cited by 0] [Section 170(3)] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(3)(ii) in Constitution of India, 1950

(ii)the division of such State into territorial constituencies as may be readjusted on the basis of the [2001],[census, under this clause.] [Substituted by the Constitution (Eighty-fourth Amendment) Act, 2001, Section 5, for certain words (w.e.f. 21.2.2002).]