Section 94(2)(iii) in THE UTTAR PRADESH REORGANISATION ACT, 2000

[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(2)(iii) in THE UTTAR PRADESH REORGANISATION ACT, 2000

(iii)Of the eleven sitting Members representing the State of Uttar Pradesh whose term of office will expire on 2nd April, 2006, such one as the Chairman of the Council of States may determine by drawing lot shall be deemed to have been elected to fill one of the seats allotted to the State of Uttaranchal.

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Union of India - Subsection

Section 94(2)(iii) in THE UTTAR PRADESH REORGANISATION ACT, 2000