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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The State Of Arunachal Pradesh Act, 1986

(1)On and form the appointed day, the allocation of seats to the State of Arunachal Pradesh in the House of the people shall be two; and the First Schedule to the Representation of the people Act, 1950, shall be deemed to be amendment accordingly.