(c)in the case of the Assembly deemed to be the Legislative Assembly of the State of Sikkim under clause (b), the references to the period of [five years], in clause (1) of article 172 shall be construed as references to a period of [four years] [Substituted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 43, for " five years" (w.e.f. 6.9.1979). These words were substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 56 (w.e.f. 3.1.1977).] and the said period of [four years] [Substituted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 43, for " five years" (w.e.f. 6.9.1979). These words were substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 56 (w.e.f. 3.1.1977).][shall be deemed to commence from the appointed day; [Inserted by the Constitution (Thirty-sixth Amendment) Act, 1975, Section 3 (w.e.f. 26.4.1975).]
