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[Cites 0, Cited by 0] [Section 332(3)] [Section 332] [Entire Act]

Union of India - Subsection

Section 332(3)(b) in Constitution of India, 1950

(b)in any other case, such number of seats as bears to the total number of seats, a proportion not less than the number (as on the said date) of members belonging to the Scheduled Tribes in the existing Assembly bears to the total number of seats in the existing Assembly.]